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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(3) in The Chit Funds (Madhya Pradesh) Rules, 1984

(3)On receipt of an application under sub-rule (2) notices shall be issued to the defaulter and to all persons known to be interested in the property, including those whose names appear in the Record-of-Rights as persons holding any interest in the property, about the intended transfer.