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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(1)(a) in Kerala Chitties Act, 1975

(a)execute a bond in favour of or in trust for the other subscribers for the proper conduct of the chitty, charging immovable property sufficient to the satisfaction of the Registrar for the realization of twice the chitty amount; or