Section 20(1)(c) in The Chit Funds Act, 1982

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1)(c) in The Chit Funds Act, 1982

(c)transfer in favour of the Registrar such other securities, being securities in which a trustee may invest money under section 20 of the Indian Trusts Act, 1882 (2 of 1882), of such value, as may be prescribed by the State Government from time of time:

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Union of India - Subsection

Section 20(1)(c) in The Chit Funds Act, 1982