Legal Document View

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
[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

State of Manipur - Subsection

Section 57(3)(c) in The Chit Fund (Manipur) Rules, 1994

(c)The Registrar or his nominee shall collect the fees and expenses for determining the dispute from the foreman or from the party or parties to the dispute as he may think fit, according to the scale specified in Clause (b) of this sub-rule.