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State of Maharashtra - Section

Section 47 in The Maharashtra Chit Funds Act, 1974

47. Suits stayed on winding up orders.

- Where a winding up order has been made by a court, no suit or other legal proceedings shall be continued or commenced against the Foreman by a subscriber for the realization of amounts due to him in respect of the chit except with the leave of the court and on such terms as the court may impose.