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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Bihar - Subsection

Section 55(3) in Chit Funds (Bihar) Rules, 1987

(3)On receipt of such application for execution the Registrar shall forward the same to the proper authority for execution alongwith a certificate issued by him under Section 71 and a proclamation issued under rule 54 in the manner prescribed therein.