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 47] [Entire Act] State of Rajasthan - Subsection Section 47(1) in Chit Funds (Rajasthan) Rules, 1989 (1)Where the Registrar is satisfied that there is a dispute the Registrar may decide the dispute himself of refer it for disposal to his nominee.
