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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2) in Andhra Pradesh Chit Funds Act, 1971

(2)The Registrar shall, on being satisfied that the bye-laws of the chit have been registered and the chit agreement has been filed and security required under Section 12 has been furnished by the foreman, grant a certificate of commencement.