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[Cites 0, Cited by 1] [Section 15(1)] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(1)(b) in Kerala Chitties Act, 1975

(b)deposit in an approved bank an amount equal to the chitty amount or invest in Government securities of the face value of note less than one and a half times the chitty amount and transfer the amount so deposited or the Government securities in favour of the Registrar to be held in trust by him as security for the due conduct of the chitty.