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State of Andhra Pradesh - Section

Section 45 in Andhra Pradesh Chit Funds Act, 1971

45. Suits stayed on winding up orders.

- When a winding up order has been made by a Court, no suit or other legal proceedings shall be continued or commenced against the foreman by a subscriber for the realization of amounts due to him is respect of the chit except with the leave of the Court and on such terms as the Court may impose.