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[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of Goa - Subsection

Section 64(2)(b) in The Goa, Daman and Diu Chit Funds Act, 1973

(b)the matter in respect of which provisions shall be made in the bye-laws of a chit and the procedure to be followed in making, registering, altering and abrogating bye-laws, and the conditions to be satisfied prior to such making, registration, alteration or abrogation;