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[Cites 0, Cited by 10] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(3) in The Chit Funds Act, 1982

(3)The contributions of any defaulting subscriber who has not been substituted till the termination of the chit shall be paid to him within fifteen days from the date of termination of the chit subject to such deductions as may be provided for in the chit agreement.