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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Goa - Subsection

Section 9(1) in The Goa, Daman and Diu Chit Funds Act, 1973

(1)The chit agreement shall not be altered, added to or cancelled except with the consent in writing of the foreman and all the subscribers to the chit:Provided that such alterations, additions or cancellation shall be subject to the provisions of this Act and the Rules made thereunder.