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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(4) in Kerala Chitties Act, 1975

(4)The foreman shall"
(a)supply to every subscriber by registered post or otherwise, a copy of every special resolution passed sub-section (1) or sub-section (2) within seven days from the date of such resolution; and
(b)file with the Registrar along with a copy of such resolution the acknowledgments given by the subscribers of the receipt by them of copies of the resolution.