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 57(3)] [Section 57] [Entire Act] State of Andhra Pradesh - Subsection Section 57(3)(c) in Andhra Pradesh Chit Funds Rules, 2008 (c)The Registrar may, by general or special order, has to specify the scale of fees and expenses to be paid to him or his nominee.