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 33] [Entire Act] State of Haryana - Subsection Section 33(g) in Haryana Chit Funds Rules, 2018 (g)Full details to show that the condition prescribed in clause (a) of the proviso to section 49 is satisfied if the winding up of the chit is applied for under cause (d) or (i) of section 48;
