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 58(3)] [Section 58] [Entire Act] State of Madhya Pradesh - Subsection Section 58(3)(c) in The Chit Funds (Madhya Pradesh) Rules, 1984 (c)The Registrar may by general or special order specify the scale of fees and expenses to be paid to him or his nominee.