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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Haryana - Subsection

Section 39(2) in Haryana Chit Funds Rules, 2018

(2)The receiver may thereafter apply to the Registrar for a certificate of discharge from the duties as receiver and for vacating the recognizance bonds entered into by him and the sureties, if any. On receipt of such application, the Registrar may pass orders of such discharge and vacating of the bonds and for the disposal of the final balance of the chit assets, if any.