Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Maharashtra - Subsection Section 8(2) in The Maharashtra Chit Funds Rules, 1976 (2)An application to register an amendment or cancellation of by-laws shall be dealt with in the same manner as an application to register the by-laws.
