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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Bihar - Subsection

Section 58(1) in Chit Funds (Bihar) Rules, 1987

(1)An appeal under Section 70 or subsections (1) and (2) of Section 74 shall be either presented in person or sent by registered post to the State Government or the Member of Board of Revenue or to the such officer or authority (hereinafter refers as the appellate authority) as may be empowered by notification in the Official Gazette by the State Government in that behalf.