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 2] [Entire Act] State of Tamilnadu - Subsection Section 2(7) in Tamil Nadu Chit Funds Act, 1961 (7)"divided" means the share of a subscriber in the discount available under the chit a agreement for ratable distribution among the subscribers at each instalment of the chit;
