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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Andhra Pradesh - Subsection

Section 60(b) in Andhra Pradesh Chit Funds Rules, 2008

(b)from the date when the affairs of the chit are completely wound up in cases dealt within Chapter X of the said Act and if orders passed under that Chapter are appealable from the date of disposal of the appeal.