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 0] [Section 56] [Entire Act] NCT Delhi - Subsection Section 56(1) in The Madras Chit Funds Act, 1961 (1)Whoever contravenes or abets the contravention of any of the provisions of Sections 3, 4 and 7 shall be punishable with imprisonment for a term which may extend to one year, or with fine which may extend to five hundred rupees or with both.
