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[Cites 0, Cited by 0] [Section 64(1)] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(1)(iii) in The Chit Funds Act, 1982

(iii)a refusal or failure by a subscriber, past subscriber or the nominee, heir or legal representative of a deceased subscriber to deliver possession to a foreman of land or any other asset resumed by him for breach of conditions of the assignment.