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State of Uttar Pradesh - Section

Section 47 in Uttar Pradesh Chit Funds Act, 1975

47. Suits, etc. stayed on winding up orders.

- Where a winding up order has been made by the prescribed authority or a court, no suit or other legal proceedings shall be continued or commenced against the foreman by a subscriber for the realization of amounts due to him in respect of the chit except with the leave of the prescribed authority or court and on such terms as the prescribed authority or court may impose.