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State of Haryana - Section

Section 7 in Haryana Chit Funds Rules, 2018

7. Chit agreement [Section 6].

- (i) The chit agreement of every chit commenced under the Act shall be in duplicate and shall be signed by each of the subscribers or by any person authorised by him in writing and the foreman and attested by, at least, two witnesses and it shall contain the particulars as prescribed under section 6 of the Act.
(ii)Transaction/payment/receipt through cashless mode is mandatory under the rules.