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 2] [Section 67] [Entire Act] Union of India - Subsection Section 67(2) in The Chit Funds Act, 1982 (2)Except with the permission of the Registrar or the nominee, no party shall be represented at the hearing of a dispute by a legal practitioner.
