(4)The Registrar shall, after the termination of a chit and after satisfying himself that the requirements under clauses (i) to (iii) of sub-section (3) have been complied with, [order the release of the cash security] [This expression was substituted for the expression 'release the property charged by way of security or order the release of the each security or the Government securities' by Tamil Nadu Chit Fund (Amendment) (Tamil Nadu Act 14 of 1975).] referred to in sub-section (1) and in so doing, he shall follow such procedure as may be prescribed.
