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 30(2)] [Section 30] [Entire Act] State of Maharashtra - Subsection Section 30(2)(i) in The Maharashtra Chit Funds Rules, 1976 (i)to submit his statement of objections and the grounds therefor supported by an affidavit before the date appointed by the court in this behalf; and