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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Goa - Subsection

Section 47(2) in The Goa, Daman and Diu Chit Funds Act, 1973

(2)On the filing of a copy of the winding up order, the Registrar, shall make an entry thereof in his books relating to the chit and shall notify in the Official Gazette that such an order has been made.