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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Bihar - Subsection

Section 59(1) in Chit Funds (Bihar) Rules, 1987

(1)On receipt of the appeal, the appellant authority shall, as soon as possible examine of and ensure that-
(a)the appeal memorandum is affixed with court fee stamps of the value specified in rule 58(2);
(b)the person presenting the appeal has the locus standi to do so;
(c)it is made within the specified time limit; and
(d)it conforms to all the provisions of the Act and those rules.