60. Period of retention of records by the Registrar.
- The records of a chit including registers and books of account shall be preserved in the office of the Registrar for 8 years (a) from the release of the security in the case of chits which are terminated; and (b) from the date when the affairs of the chit are completely wound up in cases dealt within Chapter-X of the Act and if orders passed under that chapter are appealable from the date of disposal of the appeal.
