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State of Haryana - Section

Section 36 in Haryana Chit Funds Rules, 2018

36. Hearing of objections to provisional statement [Section 54].

- On the date fixed for the hearing of the objections under sub rule (2) of rule 34, the Registrar or the receiver, shall hear objections, if any, and revise, alter or modify the provisional statement, if necessary, and prepare a final statement.