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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(1) in Chit Funds (Rajasthan) Rules, 1989

(1)In case of cash deposited in an approved bank in the name of the registrar under Clause (i) of sub-section (1) of section 20, the receipt or the book issued by the approved bank mentioned in the chit agreement shall be delivered to the Registrar.