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] [Entire Act] State of Maharashtra - Section Section 37 in The Maharashtra Chit Funds Rules, 1976 37. Disposal of records. - The books and papers of a chit which has been completely wound up and of the Receiver shall be retained and disposed of in such manner as the court directs.
