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 22] [Entire Act] State of Maharashtra - Subsection Section 22(2) in The Maharashtra Chit Funds Rules, 1976 (2)On the receipt of any money, a receipt shall immediately be prepared or caused to lie prepared by the Foreman in Form IX and delivered to the payer.
