Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Andhra Pradesh - Subsection Section 5(11) in Andhra Pradesh Chit Funds Act, 1971 (11)the manner in which a chit shall be continued, where a foreman who is an individual dies or becomes of unsound mind or is otherwise incapacitated; and
