Section 45 in Andhra Pradesh Chit Funds Rules, 2008
45. Reference of dispute:
- A reference of a dispute under section 64 of the Chit Fund Act, 1982 shall be made in writing to the Registrar in Form XVII. Wherever necessary, the Registrar may require the party referring the dispute to him to produce a certified copy of the relevant records on which the dispute is based and such other statements or records as may be required by him before proceeding with the consideration of such reference.
