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 37] [Entire Act] NCT Delhi - Subsection Section 37(1) in The Madras Chit Funds Act, 1961 (1)(a)the Registrar; or(b)any officer authorized by the Director of Chits in this behalf may inspect the chit books and all records after giving due notice in writing to the foreman.
