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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(1)(b) in The Chit Funds (Madhya Pradesh) Rules, 1984

(b)[ If no objections are received within the period specified in the notice, the Registrar shall release the security together with interest if any accrued thereon and remaining unpaid.] [Substituted by Notification No. F. 18 (c) 44-R-3-IV-85, dated 19-12-1990.]