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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Rajasthan - Subsection

Section 47(2) in Chit Funds (Rajasthan) Rules, 1989

(2)Neither the Registrar nor his nominee shall take up for consideration any dispute, unless the parties concerned comply with the conditions of affixing the court fees specified in Rule 57 for determining the dispute.