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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(6) in Chit Funds (Rajasthan) Rules, 1989

(6)Any party to a dispute may apply for and obtain a certified copy of any order, judgment or award made by the registrar or his nominee on payment of copying fees at the rate prescribed to Appendix II.