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State of Goa - Section

Section 19 in The Goa, Daman and Diu Chit Funds Act, 1973

19. Non-prized subscribers to pay subscription and get receipt.

(1)Every nonprized subscriber shall pay his subscription at the time and place mentioned in the chit agreement and shall on such payment be entitled to get a receipt from the foreman.
(2)A non-prized subscriber who defaults in paying his subscription in accordance with the terms of the chit agreement shall in no way be entitled for the benefit of dividend, in respect of the instalment for which he defaults.