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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(ii) in Chit Funds (Bihar) Rules, 1987

(ii)If the original security to be returned is, Government securities deposited in a Government Treasury, the Registrar shall arrange to return the securities offered by the foreman after making endorsement of re-transfer in the pass book (receipt or Government security or other recorded as the case may be post original security at the cost of the foreman.