Section 8(1) in The Maharashtra Chit Funds Rules, 1976
(1)No amendment or cancellation of any by-laws of a chit shall have effect unless such amendment or cancellation is registered. If the Foreman makes any amendment to or cancellation of a by-law, he shall submit the amendment or cancellation in duplicate to the Registrar duly signed and attested by two witnesses along with art application for the registration of such amendment or cancellation of the by-laws.
