Section 65(1)(a) in The Chit Funds Act, 1982

[Cites 0, Cited by 1] [Section 65(1)] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(1)(a) in The Chit Funds Act, 1982

(a)if the dispute relates to the recovery of any sum, including interest thereon, due to a foreman from a deceased subscriber, be three years, computed from the date on which such subscriber dies or ceases to be a subscriber; or

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Union of India - Subsection

Section 65(1)(a) in The Chit Funds Act, 1982