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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Andhra Pradesh - Subsection

Section 51(1) in Andhra Pradesh Chit Funds Act, 1971

(1)The Government may , by notification appoint a Director of Chits and as many Inspecting Officers and Registrars as may be necessary for the purpose of discharging the duties imposed upon the Director of Chits, the Inspecting Officers and the Registrars by or under this Act.