Section 75 in The Maharashtra Chit Funds Act, 1974
75. Amendment of Bombay LX of 1958.
- in Schedule I to the Bombay Stamp Act, 1958, after Entry 5, the following entry shall be inserted, namely,-"5A. Chit agreement, that is to say, any agreement, relating to a chit as defined in clause (3) of section 2 of the Maharashtra Chit Funds (Regulation and Control) Act, 1974, if such agreement is either executed or the chit is conducted in the State of Maharashtra.Five rupees for every Rs. 1,000 or part thereof of the total amount subscribed during the period of the chit."NotificationsG. N., F. D., No. MCF. 1574/0002/74/A-5, dated 7th March, 1975 (M. G., Part 4-B, page 330) - In exercise of the powers conferred by sub-section (3) of section 1 of the Maharashtra Chit Funds Act, 1974 (Maharashtra LV of 1974), the Government of Maharashtra hereby appoints the 7th March, 1975 to be the date on which section 5 of the said Act shall come into force.G. N., F. D., MCF. 1574/002/74-ADM-7, dated 1st September, 1975 (M. G., Part 4-B, page 837). - In exercise of the powers conferred by sub-section (3) of section 1 of the Maharashtra Chit Funds Act, 1974 (Maharashtra LV of 1974). the Government of Maharashtra hereby appoints the September, 1975, to be the date on which section 73 of the said Act shall come into force.G. N., F. D., No. CFA. 1076/545-RES-16, dated 24th December, 1976 (M. G., 1977, Part 4-B, page 15). - Whereas by Government Notification. Finance Department, No. MCF., 1574/0002/74/A-5. dated the 7th March. 1975, the Government of Maharashtra appointed the 7th day of March, 1975. to be the date on which section 53 of the Maharashtra Chit Funds Act, 1974 (Maharashtra LV of 1974), shall come into force;And Whereas by Government Notification. Finance Department, No. MCF. 1 574/0002/74/ADM-71, dated the 1st September, 1975, the Government of Maharashtra appointed the 1st day of September, 1975 to be the date on which section 73 of the said Act, shall come into force;And Whereas the Government of Maharashtra has decided to bring the remaining provisions of the said Act into force;Now, Therefore, in exercise of the powers conferred by sub-section (3) of section 1 of the said Act, the Government of Maharashtra hereby appoints the 1st day of January, 1977. to be the date on which all the remaining provisions of the said Act shall come into force.G. N., F. D., No. CFA. 1076/545/RES-10, dated 25th February, 1977 (M. G., Part 4-B, page 251). - In exercise of the powers conferred by sub-section (2) of section 1 of the Maharashtra Chit Funds (Amendment) Act, 1976 (Maharashtra XVI of 1976). the Government of Maharashtra hereby appoints I lie 1st day of March, 1977, lo be the date on which the said Act shall come into force.G. N., F. D., No. MCF. 1077/ 10-RES-10, dated 12th May, 1977 (M. G., Part 4-B, page 425). - In exercise of the powers conferred by sub-section (1) of sect ion 2 of the Maharashtra Chit Funds Act, 1974 (Maharashtra LV of 1974). the Government of Maharashtra hereby approves the banks specified in column (2) of the Schedule hereto for the local areas specified opposite to them in column (3) of that Schedule for the purposes of the said Act.
