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 2] [Entire Act] State of Maharashtra - Subsection Section 2(10) in The Maharashtra Chit Funds Act, 1974 (10)"draw" means the mode of ascertaining the prize winner at any instalment of a chit by lot, or by auction or by tender or in such other manner as may be provided for in the chit agreement;
