Section 15 in Andhra Pradesh Chit Funds Rules, 2008
15. Date of effect of alteration or addition or omission of any provision in the chit agreement:
- An alteration of or addition to or omission of any provision in the chit agreement shall not take effect from a date earlier than the date of such registration of the alteration or addition or omission as the case may be, unless otherwise ordered by the Registrar; Provided that the Registrar shall not give effect to the alteration or addition or omission from a date earlier than the date of application for registration of the alteration or addition or omission of any provision in the chit agreement, as the case may be.
