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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(2) in Uttar Pradesh Chit Funds Act, 1975

(2)The Registrar shall retain the chit agreement and return the duplicate chit agreement, alteration or addition to the foreman with an endorsement that the chit agreement, alteration or addition, is filed.