Section 23(1) in Uttar Pradesh Chit Funds Act, 1975
(1)A foreman may substitute in the list of subscribers any person in the place of a defaulting subscriber whose name has been removed from such list under sub-section (1) of section 22 :Provided that no such substitution shall be made until the expiry of fifteen days from the date of the service of the notice given to the defaulting subscriber under clause (a) of sub-section (2) of section 22,
