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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

State of Uttar Pradesh - Subsection

Section 69(2)(c) in Uttar Pradesh Chit Funds Act, 1975

(c)the matters in respect of which provision 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 in abrogation;