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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49(2) in The Chit Funds (Madhya Pradesh) Rules, 1984

(2)The State Government may, by notification in the Official Gazette appoint as many persons as might be necessary to act as Registrar's nominees for settlement of disputes arising under the Act.