Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 54] [Entire Act] State of Andhra Pradesh - Subsection Section 54(3) in Andhra Pradesh Chit Funds Act, 1971 (3)The Director of Chits my, after giving the appellant an opportunity of making his representation pass such order on the appeal under subsection (1) or sub-section(2) as he thinks fit.
