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[Cites 0, Cited by 6] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2) in The Chit Funds Act, 1982

(2)Where there are more than one foreman in a chit, each one of them jointly and severally and, if the foreman is a firm or other association of individuals, each one of the partners or individuals thereof jointly and severally and, if the foreman is a company, the company as such, shall be liable to the subscribers in respect of the obligations arising out of the chit.