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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(3) in Andhra Pradesh Chit Funds Rules, 2008

(3)The foreman shall at the time of issuing every notice, prepare a copy thereof in the book mentioned under clause (v) of rule 25, certify it to be a true copy and enter therein under his signature, the date of dispatch of the notice.