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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Manipur - Subsection

Section 18(1) in The Chit Fund (Manipur) Rules, 1994

(1)In case of cash deposited in an approved bank in the name of the Registrar under Clause (a) of sub-section (1) of Section 20, the receipt or the book issued by the approved bank mentioned in the chit agreement shall be delivered to the Registrar.