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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49(6) in Andhra Pradesh Chit Funds Rules, 2008

(6)Any party to a dispute may apply for and obtain a certified copy of any order, judgement or award made by the Registrar or his nominee on payment of fees, at the rate prescribed in Appendix-II.