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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Tamilnadu - Subsection

Section 48(1) in Tamil Nadu Chit Funds Act, 1961

(1)When an application presented for winding up a chit is dismissed and the court is satisfied that the application is frivolous or vexatious, the court may award against the applicant such amount not exceeding five hundred rupees, as ti deems reasonable as compensation to the foreman for the expense of injury occasioned to him by the application and the proceedings thereon and such amount may be realized as if the award were a decree.