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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Haryana - Subsection

Section 55(1) in Haryana Chit Funds Rules, 2018

(1)On receipt of the appeal, the appellate authority shall, as soon as possible, examine it and ensure that-
(a)whether relevant fee has been paid on the appeal memorandum;
(b)the person presenting the appeal has the locus standi to do so;
(c)it is made within the specified time limit; and
(d)it conforms to all the provisions of the Act and these rules.