Section 35 in The Maharashtra Chit Funds Act, 1974
35. Refund of non-prized subscriber's contribution.
- Except in the cases referred to in clauses (a) and (b) of section 33 of this Act,-(a)every non-prized subscriber shall, unless otherwise provided for in the chit agreement, be entitled to get back his subscription at the termination of the chit without deduction for dividend, if any, received by him:Provided that, any person to whom the rights of a non-prized subscriber are transferred in accordance with the provisions of sections 28, 29 and 30 of this Act shall, in addition to his own subscriptions, be entitled to get back the subscriptions made by such non-prized subscriber, subject to the conditions specified in this clause;(b)if a chit terminates on a date earlier than the date originally fixed in the chit agreement, the non-prized subscriber's claim shall be deemed to have arisen on the date on which he has notice thereof.
