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 19] [Entire Act] State of Manipur - Subsection Section 19(c) in The Chit Fund (Manipur) Rules, 1994 (c)In assessing the market value, the Registrar shall adopt the current market prices at the nearest taluk town as ascertained from the Tahsildar having jurisdiction;
