Section 4(1) in The Maharashtra Chit Funds Act, 1974
(1)Subject to the provisions of sub-section (4) of section 58 any person desiring to start or conduct any chit tinder this Act shall make an application to the Registrar. The application shall be accompanied by the prescribed fee and two copies of the proposed bye-laws of the chit signed by the Foreman and attested by at least two witnesses.
