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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Kerala - Subsection

Section 38(1) in Kerala Chitties Act, 1975

(1)Except in the case of termination of a chitty under clause (a) or clause (b)of section 36, every non-prized subscriber shall, unless otherwise provided for in the variola, be entitled to get back his subscriptions at the termination of the chitty without any deduction for veethapoalisa, if any, received by him.