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 53] [Entire Act] State of Maharashtra - Subsection Section 53(2) in The Maharashtra Chit Funds Act, 1974 (2)The State Government shall also by like notification appoint such number of Registrars of Chits and Inspectors of Chit as that Government thinks necessary for the purposes of this Act.
