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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Maharashtra - Subsection

Section 58(4) in The Maharashtra Chit Funds Act, 1974

(4)A Foreman who is convicted under sub-section (1) of this section or who is convicted three times under sub-section (2) or (3) of this section shall be debarred from registering further chits with any Registrar for a period of three years.