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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(1)(xii) in The Maharashtra Chit Funds Act, 1974

(xii)the consequences to which a non-prized or prized subscriber or the Foreman will be liable, if he violates any of the provisions of the chit agreement;