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State of Uttar Pradesh - Section

Section 4 in Uttar Pradesh Chit Funds Act, 1975

4. Prohibition of invitation for subscription to chit of which by-laws have not been registered.

- No person shall issue or publish any notice, circular, prospectus or other document containing the terms and conditions of any chit or inviting the public to subscribe for tickets in any chit unless the same relates to a chit covered by the general bye-laws which have been registered under section 3.