Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 40 in The Chit Funds (Madhya Pradesh) Rules, 1984

40. Final order of winding-up by the Registrar.

(1)After the affairs of a chit have been completely wound-up, the Registrar shall make an order recording the fact of such winding-up.
(2)A copy of such order shall be exhibited on the notice board of the Registrar.