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 25(1)] [Section 25] [Entire Act] State of Maharashtra - Subsection Section 25(1)(b) in The Maharashtra Chit Funds Rules, 1976 (b)when the duration of the chit exceeds one year, on the expiry of every period of twelve months, and also on the termination of the chit.