Section 13(1)(b) in The Goa, Daman and Diu Chit Funds Act, 1973

[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

(b)to such commission or remuneration, not exceeding five per cent, of the chit amount, as may be fixed in the chit agreement;

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