Section 18(3)(a) in Haryana Chit Funds Rules, 2018

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State of Haryana - Subsection

Section 18(3)(a) in Haryana Chit Funds Rules, 2018

(a)an affidavit to the effect that-

(i)the property is free from encumbrance, freehold and is in the name of the company; and

(ii)the property is situated in the territory of Haryana.