Section 9(2) in The Goa, Daman and Diu Chit Funds Act, 1973
(2)Every chit agreement as altered or added to or an agreement to cancel chit agreement as provided for in sub-section (1) shall he filed by the foreman with the Registrar with its duplicate and thereafter provisions of sub-section (2) of section 6 shall apply as in the case of original agreement filed in accordance with sub-section (1) of the said section.
