15. Date of effect of alteration or addition or omission of any provision in the chit agreement.
- An alteration of or addition to or omission of any provision in the chit agreement shall not take effect from a date earlier than the date of such registration of the alteration or addition or omission, as the case may be, unless otherwise ordered by the Registrar:Provided that the Registrar shall not give effect to the alteration or addition or omission from a date earlier than the date of application for registration of the alteration or addition or omission of any provision of the chit agreement, as the case may be.
