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 3] [Entire Act] State of Odisha - Subsection Section 3(1) in The Orissa Chit Funds Rules, 1985 (1)Every application for obtaining prior sanction of the State Government or the officer empowered by it in this behalf for commencement or conduct of a chit shall be made by the foreman in Form 1.
