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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(3) in The Maharashtra Chit Funds Act, 1974

(3)Where under sub-section (2), a transfer is disputed by a subscriber, the burden of proving that the Foreman was in solvent circumstances at the time of the transfer and that the transfer is not likely to affect prejudicially the interest of any such subscriber shall lie upon the transferee.