Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Odisha - Subsection Section 18(8) in The Orissa Chit Funds Rules, 1985 (8)If the security offered is not accepted by the Registrar, he shall record it in writing on the application to that affect.
