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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(2) in Chit Funds (Bihar) Rules, 1987

(2)The Registrar may grant permission after satisfying himself (i) that the request of the foreman for substitution of the security given under Section 20 is for the reasons stated in the application and (ii) that the fresh security offered is adequate.