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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(3) in Tamil Nadu Chit Funds Act, 1961

(3)The Registrar, on being satisfied that the by-laws are not contrary to this Act or to the rules make thereunder, shall issue to the foreman a certification of registration and such certificate shall be conclusive evidence that the by-laws of the chit therein mentioned are duly registered.