Section 56(2)(a) in The Madras Chit Funds Act, 1961

[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

NCT Delhi - Subsection

Section 56(2)(a) in The Madras Chit Funds Act, 1961

(a)who does not file the chit agreement under Section 6 or a copy of any document under Section 11, sub-section (2) of Section 20, sub-section (2) of Section 21, Section 29 or Section 32 within the period specified for such filing or within the further time allowed under Section 55 for such filing; or

Legal Document View

Unlock Advanced Research with PRISMAI

NCT Delhi - Subsection

Section 56(2)(a) in The Madras Chit Funds Act, 1961