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 7] [Entire Act] State of Maharashtra - Subsection Section 7(2) in The Maharashtra Chit Funds Act, 1974 (2)The Registrar shall retain the duplicate of the chit agreement and return the chit agreement to the Foreman with an endorsement that the chit agreement is filed.
