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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(3) in Haryana Chit Funds Rules, 2018

(3)Receipts and payments account and statement showing the assets and liabilities of the individual chit group, referred to in sub-rule (1) above, shall be filed with the Registrar within a period of two months from the expiry of the period with reference to which it is prepared and also on the termination of the chit.