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[Cites 0, Cited by 0] [Section 54] [Entire Act]

NCT Delhi - Subsection

Section 54(2) in The Madras Chit Funds Act, 1961

(2)Any foreman or any other person aggrieved by an order of the Registrar under sub-section (1) of Section 26 or by an order of an officer empowered by the Administrator under sub-section (2) of that section may, within thirty days of the communication to him of such order, appeal to the Director of Chits.