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State of Maharashtra - Section

Section 71 in The Maharashtra Chit Funds Act, 1974

71. Act not to apply to certain chits.

- The provisions of this Act shall not apply in respect of. -
(1)any chit started and conducted before the commencement of this Act, or
(2)any chit, the chit amount of which or where two or more chits are started or conducted simultaneously by the same Foreman, the aggregate chit amount of which does not exceed one hundred rupees.