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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Manipur - Subsection

Section 47(2) in The Chit Fund (Manipur) Rules, 1994

(2)Neither the Registrar nor his nominee shall take up for consideration any dispute, unless the parties concerned comply with the conditions of affixing the court fees specified in Rule 57 for determining the dispute.