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State of Tamilnadu - Section

Section 11 in Tamil Nadu Chit Funds Act, 1961

11. Copy of minutes to be filed with the Registrar.

- Every foreman shall, within the fifteenth day of the month succeeding the month in which one or more instalments of the same chit or one or more instalments of any other chit are drawn, file with the Registrar a copy of the minutes referred to in section 10 in respect of the drawings at all such instalments and certified by the foreman to be a true copy.