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[Cites 0, Cited by 0] [Section 17] [Entire Act]

NCT Delhi - Subsection

Section 17(2) in The Madras Chit Funds Act, 1961

(2)Where there are more than one foreman each one of them jointly and severally or if the foreman is a firm, each one of the partners thereof' jointly and severally or if the foreman is a Corporation, the Corporation as such shall be liable to the subscribers in respect of the obligations arising out of the chit.