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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Uttar Pradesh - Subsection

Section 67(2) in Uttar Pradesh Chit Funds Act, 1975

(2)Nothing in this Act shall apply in respect of any chit the chit amount of which or where two or more chits are started or conducted simultaneously by the same foreman, the aggregate of the chit amounts of which does not exceed one hundred rupees.