Legal Document View

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
[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Haryana - Subsection

Section 34(2)(i) in Haryana Chit Funds Rules, 2018

(i)to submit his statement of objections and the grounds therefore, supported by an affidavit before the date appointed by the Registrar or the receiver; and