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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(14) in Uttar Pradesh Chit Funds Act, 1975

(14)"prize amount" means the difference between the chit amount and the discount, and, in the case of a fraction of a ticket, means the difference between the chit amount and the discount proportionate to the fraction of the ticket, and where the prize amount is payable otherwise than in cash the value of the prize amount shall be the value at the time it becomes payable ;