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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(1)(b) in Haryana Chit Funds Rules, 2018

(b)In case of bank guarantee from an approved bank under sub-clause (ii) of clause (a) of sub-section (1) of section 20, the said bank guarantee shall be delivered to the Registrar.