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[Cites 0, Cited by 1] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(2) in The Chit Funds Act, 1982

(2)Any foreman or other person aggrieved by the order of the Registrar under sub-section (1) of section 34 may, within thirty days of the communication to him of such decision, appeal to the State Government or to such officer or authority as may be empowered by notification in the Official Gazette by the State Government in that behalf.