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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(2) in The Maharashtra Chit Funds Act, 1974

(2)Every substitution made under sub-section (1) shall, with the date thereof, be entered in the relevant book maintained by the Foreman. A true copy of every such entry shall be filed by the Foreman with the Registrar within fourteen days from the date of substitution.