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[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

State of Andhra Pradesh - Subsection

Section 57(3)(b) in Andhra Pradesh Chit Funds Rules, 2008

(b)The Registrar or his nominee shall have power to order the fees and expenses of determining the dispute to be paid by the foreman out of his funds or by such party, or parties to the dispute, as he may think fit, according to the scale laid down by the Registrar, after taking into account the amount deposited as above.