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State of Maharashtra - Section

Section 5 in The Maharashtra Chit Funds Act, 1974

5. Prohibition of invitation for subscription to unregistered chit.

- No person shall issue or publish any notice, circular, prospectus, proposal or other document containing the terms and conditions of any chit or inviting the public to subscribe for tickets in any chit or containing the terms and conditions of any such chit, unless such notice, circular, prospectus, proposal or other document relates to a chit which along with its by-laws has been duly registered.