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 46] [Entire Act] NCT Delhi - Subsection Section 46(2) in The Madras Chit Funds Act, 1961 (2)On the filing of a copy of the winding up order, the Registrar shall make an entry thereof in his books relating to the chit and shall notify from Delhi Gazette that such an order has been made.
