Section 33(2)(i) in The Chit Fund (Manipur) Rules, 1994

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Manipur - Subsection

Section 33(2)(i) in The Chit Fund (Manipur) Rules, 1994

(i)to submit his statement of objections and the grounds therefor supported by an affidavit before the date appointed by the Registrar in this behalf; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Manipur - Subsection

Section 33(2)(i) in The Chit Fund (Manipur) Rules, 1994