60. Period of retention of record by the Registrar.
- The record of a chit including registers and books of account be preserved in the office of the Registrar for eight years (a) from the release of the security in the case of chits, which are terminated and (b) from the date when the affairs of the chit are completely wound up in cases dealt with in Chapter X of the Act and if orders passed under that Chapter are appealable, from the date of disposal of the appeal.
