Section 17(2) in Jammu and Kashmir Chit Funds Act, 2016
(2)The minutes referred to in sub-section (1) shall state clearly,-(a)the date and hour when proceedings began and ended and the place where the draw was held ;(b)the number of the instalments of the chit to which the proceedings relate ;(c)the names of the subscribers present ;(d)the person or persons who become entitled to the prize amount in the instalment ;(e)the amount of discount ;(f)full particulars regarding the disposal of the unpaid prize amount, if any, in respect of any previous instalments ; and(g)any other particulars that may be prescribed.
