Section 10(1)(a) in The Maharashtra Chit Funds Act, 1974

[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

(a)alter, or add to, the provisions of the chit agreement in respect of all or any of the following matters, namely :-

(i)the time at which or the place where the chit is to be conducted;

(ii)the reduction of the chit amount;

(iii)the continuance of the chit in accordance with the provisions of section 32;

(iv)the suspension or prolongation of the chit; or

(v)the termination of the chit;

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