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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(1)(i) in Haryana Chit Funds Rules, 2018

(i)No alteration or addition in, or cancellation of, any chit agreement shall have effect unless such alteration or addition or cancellation, as the case may be, has the consent in writing of the foreman and all the subscribers to the chit and is also registered with the Registrar.