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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(4)(a) in The Maharashtra Chit Funds Act, 1974

(a)supply to every subscriber by registered post or otherwise, a copy of every special resolution passed under sub-section (1) or sub-section (2) within seven days from the date of passing such resolution; and