Section 41 in Jammu and Kashmir Chit Funds Act, 2016
41. Copy of assent or consent to be filed with Registrar.
- A true copy of every assent referred to in section 26 and of every consent referred to in clause (b) of section 40 with their dates shall be filed by the foreman or by the surviving partner or partners, as the case may be, with the Registrar within fourteen days from the date of such assent or consent.
