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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(3)(a) in Uttar Pradesh Chit Funds Act, 1975

(a)on being satisfied that the general bye-laws filed with him under sub-section (2) are not inconsistent with the provisions of this Act or of the rules made thereunder and that the foreman is a proper person to conduct the chit, register the bye-laws and' issue to the foreman a certificate of registration: or