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] [Section 51] [Entire Act] NCT Delhi - Subsection Section 51(5) in The Madras Chit Funds Act, 1961 (5)The foreman shall pay to the Chit Auditor shall fees as may be prescribed for the audit of the accounts of a chit under sub-section (4).
