Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 50] [Entire Act] State of Madhya Pradesh - Subsection Section 50(2) in The Chit Funds (Madhya Pradesh) Rules, 1984 (2)Where either party appears when the dispute is called out for hearing, the Registrar or his nominee may make an order that it be dismissed for default.
