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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(3) in The Maharashtra Chit Funds Rules, 1976

(3)Notice of not less than seven days shall be given to the Foreman as to the date of audit in the premises of the Foreman, or for the production of registers, books of account and other records records relating to the chit, as the case may be.