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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Maharashtra - Subsection

Section 71(2) in The Maharashtra Chit Funds Act, 1974

(2)any chit, the chit amount of which or where two or more chits are started or conducted simultaneously by the same Foreman, the aggregate chit amount of which does not exceed one hundred rupees.