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State of Maharashtra - Section

Section 30 in The Maharashtra Chit Funds Act, 1974

30. Entry of transferee's name in books.

- Every transfer made under section 27 or section 28 shall be entered by the Foreman in the books of the chit forthwith, and a true copy of such entry shall be filed by the Foreman with the Registrar within fourteen days from the date of such entry.