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State of Tamilnadu - Section

Section 32 in Tamil Nadu Chit Funds Act, 1961

32. Copy of assent or consent to be filed with the Registrar.

- A true copy of every assent mentioned in section 18 and of every consent mentioned in section 31, with the date of such assent or consent shall be filed by the foreman or by the remaining foreman or foreman, as the case may by, with the Registrar within fourteen days from the date of such assent or consent.