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 18] [Entire Act] State of Bihar - Subsection Section 18(2) in Chit Funds (Bihar) Rules, 1987 (2)In case of Government securities transferred in favour of the Registrar under clause (b) of sub-section (1) of Section 20 the Registrar shall keep them in safe custody under his control in any Government Treasury.
