Section 55 in Jammu and Kashmir Chit Funds Act, 2016
55. Suits, etc. to be stayed, on the making of a winding up order.
- No suit or other legal proceedings shall be continued or commenced against the foreman by a subscriber for the realization of amounts due to him in respect of the chit except with the leave of the Registrar winding up the chit and on such terms as he may impose.
