Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 19 in Uttar Pradesh Chit Funds Act, 1975

19. Liability of a foreman to the subscribes.

(1)Every foreman shall be liable to account to the subscribers for the amounts due to them.
(2)Where there are more than one foreman, each one of them jointly and severally, or if the foreman is a firm, each one of the partners thereof jointly and severally and if the foreman is a Corporation, that Corporation shall be liable to the subscribers in respect of the obligations arising out of the chit.