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[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

State of Andhra Pradesh - Subsection

Section 57(3)(a) in Andhra Pradesh Chit Funds Rules, 2008

(a)The Registrar or his nominee deciding any dispute may require the party or parties to the dispute to deposit such sum as may in his opinion be necessary to meet the expenses including payment of fees to the Registrar or his nominee, as the case may be.