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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(1) in Uttar Pradesh Chit Funds Act, 1975

(1)Every chit agreement, and every alteration in or addition to it made under section 9, with its duplicate, shall be filed with the Registrar who shall also be informed about its cancellation, if any, made under section 9.