Section 19(1) in The Maharashtra Chit Funds Act, 1974
(1)No Foreman or where there are more than one person as Foreman in a chit, none of them shall withdraw from the chit until the termination of the chit unless such withdrawal is assented to by all the non-prized subscribers and unpaid prized subscribers and copy of such assent has been filed as required by section 34.
