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[Cites 0, Cited by 2] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(2) in Andhra Pradesh Chit Funds Act, 1971

(2)If owing to the default of the prized subscriber the prize amount due in respect of any drawing remains unpaid before the date of the next succeed ing drawing the foreman shall deposit the same forthwith in an approved bank mentioned in the chit agreement and intimate in writing the fact of such de posit to the prized subscriber.