15. Date of effect of alteration or addition or omission of any provision in the chit agreement.
- An alteration of or addition to omission of, any provision in the chit agreement shall take effect from the date of registration of the alteration or addition or omission, as the case may be, unless otherwise ordered by the Registrar :Provided that the Registrar shall not give effect to the alteration or addition or omission from a date earlier than the date of application or omission from a date earlier than registration of the alteration or addition or omission of any provision of the chit agreement, as the case may be.
