Section 48 in The Maharashtra Chit Funds Act, 1974
48. Copy of winding up order to be filed with Registrar.
(1)On the making of a winding up order, it shall be the duty of the petitioner, in the winding up proceedings and of the Receiver to file with the Registrar a copy of the order, within one month from the date of the making of the order.Provided that, the Registrar may, upon application in writing by such petitioner or Receiver, allow in his discretion, further time not exceeding fifteen days for the filing of any such copy.(2)On the filing of a copy of the winding up order, the Registrar shall make an entry thereof in his books relating to the chit and shall notify in the Official Gazette that such an order has been made.
