Section 48(1) in The Maharashtra Chit Funds Act, 1974
(1)On the making of a winding up order, it shall be the duty of the petitioner, in the winding up proceedings and of the Receiver to file with the Registrar a copy of the order, within one month from the date of the making of the order.Provided that, the Registrar may, upon application in writing by such petitioner or Receiver, allow in his discretion, further time not exceeding fifteen days for the filing of any such copy.
