Section 60 in Andhra Pradesh Chit Funds Rules, 2008
60. Period of retention of records by the Registrar:
- The records of a chit including registers and books of account shall be preserved in the Office of the Registrar for eight years,(a)from the date of release of the security in the case of chits which are terminated; and(b)from the date when the affairs of the chit are completely wound up in cases dealt within Chapter X of the said Act and if orders passed under that Chapter are appealable from the date of disposal of the appeal.
