Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39] [Entire Act] State of Odisha - Subsection Section 39(1) in The Orissa Chit Funds Rules, 1985 (1)After the affairs of a chit have been completely wound up, the Registrar shall make an order recording the fact of such winding up.
