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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 61(6) in Jammu and Kashmir Chit Funds Act, 2016

(6)The foreman shall pay to the chit auditor such fees as may be prescribed for the audit of accounts of the chit under sub-section (4) :Provided that different scales of fees may be prescribed for different chits depending on the quantum of the chit amount.