Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48] [Entire Act] State of Manipur - Subsection Section 48(2) in The Chit Fund (Manipur) Rules, 1994 (2)The State Government may, by notification in the official Gazette appoint as many persons as might be necessary to act as Registrar's nominee for settlement of disputes arising under the Act.
