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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Haryana - Subsection

Section 30(2) in Haryana Chit Funds Rules, 2018

(2)The Assistant Registrar shall forward the application to the Chit Auditor of the District who shall audit the balance sheet and profit and loss account as expeditiously as possible. On receipt of the application, the Auditor shall call up on the foreman to produce the chit records on such date, time and place as he may fix and the foreman shall produce all registers, books of accounts and other records relating to the chit accordingly and furnish such information and give such facilities as may be necessary or required for the proper audit of the balance sheet and profit and loss account and receipt and expenditure account of individual chit at the time and place fixed by the chit auditor.