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] [Entire Act] State of Haryana - Section Section 29 in Haryana Chit Funds Rules, 2018 29. Change in ownership and name of a foreman [Section 26]. - Subject to the provisions contained in section 26, any change in the ownership or name of a foreman shall be notified to the Registrar within fourteen days of such change.
