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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(3) in Andhra Pradesh Chit Funds Rules, 2008

(3)No agent or representative of the foreman or the family members of his family shall act as agents: - No employee of the foreman or the members of his family shall act as agent of subscriber for the purpose of participation in a chit auction. However, a subscriber can appoint an agent in writing who can represent only one subscriber in each auction.