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[Cites 0, Cited by 0] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(2) in The Madras Chit Funds Act, 1961

(2)Every substitution referred to in sub-section (1) shall, with the date thereof, be entered in the relevant book maintained by the foreman. A true copy of every such entry shall be filed by the foreman with the registrar within fourteen days from the date of substitution.