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 10] [Entire Act] State of Maharashtra - Subsection Section 10(3) in The Maharashtra Chit Funds Act, 1974 (3)A true copy of every special resolution passed under sub-section (1) or sub-section (2) shall be filed by the Foreman with the Registrar within fifteen days from the date of such resolution.
