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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Tamilnadu - Subsection

Section 68(6) in Tamil Nadu Chit Funds Act, 1961

(6)any reference to the corresponding law in any law which continues to be in force in the transferred territory after the commencement of this Act shall, in relation to that territory, be construed as a reference to this Act.Explanation. - For the purpose of this section, the expression "transferred territory" shall means the Kanyakumari district and the Shencottah taluk of the Tirunelveli district.