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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(1) in The Maharashtra Chit Funds Rules, 1976

(1)On receipt of the appeal, the Director shall, as soon as possible, examine it and ensure that,-
(a)the person presenting the appeal has the locus standi to do so;
(b)it is made within the specified time limit; and
(c)it conforms lo all the provisions of the Act and these rules.