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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act] State of Andhra Pradesh - Subsection Section 62(2)(a) in Andhra Pradesh Chit Funds Rules, 2008 (a)a sum determined by way of composition not exceeding the amount of fine prescribed for the relative offence;