Section 29(4) in The Maharashtra Chit Funds Rules, 1976
(4)Particulars of the chit -(i)Number and date of registration of by-laws;(ii)Officer where the by-laws were registered;(iii)the chit amount:(iv)the total number of tickets;(v)the number of subscribers and the number of tickets subscribed by each subscriber;(vi)the number of the non-prized subscribers on the date of the petition; and(vii)the number of unpaid prized subscribers.
