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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(2) in Andhra Pradesh Chit Funds Act, 1971

(2)In case of any dispute in regard to the value of the property offered as security under clause (d) of sub-section (1) the mater shall be referred to the Registrar, whose decision thereon shall be final.