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 19] [Entire Act] State of Madhya Pradesh - Subsection Section 19(c) in The Chit Funds (Madhya Pradesh) Rules, 1984 (c)in assessing the market value, the Registrar shall adopt the current market prices at the nearest Tahsil town as ascertained from the Tahsildar having jurisdiction;
