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[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

State of Madhya Pradesh - Subsection

Section 63(2)(ii) in The Chit Funds (Madhya Pradesh) Rules, 1984

(ii)on an approval of the said proposal by the officer empowered to approve such a proposal referred to above, the officer empowered to compound the offence shall send an intimation in writing in that behalf to that person specifying therein;