Section 57 in The Maharashtra Chit Funds Act, 1974
57. Power of Registrar to condone delay in certain cases.
- The Registrar may, in his discretion and upon an application in writing by any Foreman made within the period of fourteen days specified in any of the provisions of sub-section (2) of section 21, sub-section (2) of section 22, section 30 and section 34, allow to the Foreman further time not exceeding fifteen days to file a copy of any document under any of the said provisions.
