Section 8(1) in The Goa, Daman and Diu Chit Funds Act, 1973
(1)The foreman shall, as soon as may be after he has obtained the certificate of commencement referred to in section 7, but not later than the date of the first drawing of the chit, furnish to every subscriber a copy of the bye-laws of the chit and the chit agreement certified by him to be a true copy.
