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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(10) in Tamil Nadu Chit Funds Act, 1961

(10)"foreman" mans the person who under the chit agreement is responsible for the conduct of the chit and includes any other person discharging the functions of the foreman under section 30:Provided that no firm shall be a foreman unless such firm in registered under the Indian Partnership Act, 1932 (Central Act IX of 1932);