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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(1)(ii) in Haryana Chit Funds Rules, 2018

(ii)The foreman shall submit any alteration or addition in or cancellation of, any chit agreement, in duplicate to the Registrar, duly signed and attested by, at least, two witnesses, along with the true copy of the written consent for carrying out the addition, alteration or cancellation for registration.