Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 6] [Entire Act] NCT Delhi - Subsection Section 6(2) in The Madras Chit Funds Act, 1961 (2)The Registrar shall retain the chit agreement and return the duplicate chit agreement to be foreman with an endorsement that the chit agreement is filed.
