Section 8 in The Goa, Daman and Diu Chit Funds Act, 1973
8. Copies of bye-laws and chit agreement to be given to subscribers.
(1)The foreman shall, as soon as may be after he has obtained the certificate of commencement referred to in section 7, but not later than the date of the first drawing of the chit, furnish to every subscriber a copy of the bye-laws of the chit and the chit agreement certified by him to be a true copy.(2)The foreman shall, within the fifteenth day of the month succeeding the month in which the first instalment of the chit is drawn, file with the Registrar a certificate to the effect that he has complied with the provisions of sub-section (1).
