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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(b) in Chit Funds (Rajasthan) Rules, 1989

(b)Before refusal of such sanction, the State Government or the officer empowered in this behalf shall issue a notice to the foreman calling upon him to show cause within a reasonable period to be stipulated in such notice as why sanction should not be refused.