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State of Odisha - Section

Section 3 in The Orissa Chit Funds Rules, 1985

3. Application for obtaining prior sanction for commencement or conduct of chit.

(1)Every application for obtaining prior sanction of the State Government or the officer empowered by it in this behalf for commencement or conduct of a chit shall be made by the foreman in Form 1.
(2)The application shall be submitted to the State Government or to the office, empowered by it in this behalf either personally or through registered post.