Section 31(2) in Andhra Pradesh Chit Funds Rules, 2008
(2)In the case of audit by an auditor qualified to act as auditor of companies under the Companies Act, 1956 (Central Act 1 of 1956) the foreman shall file with the Registrar the documents referred to in sub-rule (1) within three months from the expiry of the period with reference to which the balance sheet is prepared under section 24 of the Chit Funds Act, 1982 and in the case of individual chit as referred to sub-rule (2) of rule 28 within a period of two months.
