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[Cites 0, Cited by 0] [Section 58(3)] [Section 58] [Entire Act]

State of Madhya Pradesh - Subsection

Section 58(3)(a) in The Chit Funds (Madhya Pradesh) Rules, 1984

(a)The Registrar or his nominee deciding any dispute may require the party or parties to the dispute to deposit such sum as may, in his opinion be necessary to meet the expenses including payment of fees to the Registrar or his nominee as the case may be.