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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(2) in Chit Funds (Bihar) Rules, 1987

(2)Receipts and expenditure account and statement showing the assets and liabilities of the individual chit group will be filed in the Form XXI with the Registrar within a period of two months from the termination of the chit when the duration of the chit does not exceed one year and when the duration of chit it exceeds one year on expiry of every period of twelve months and also on the termination of the chit.