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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(1)(b) in Chit Funds (Rajasthan) Rules, 1989

(b)He is enrolled as an Advocate or holds a degree or other authority which entitles him to be enrolled as an advocate, and either
(i)has held rity which entitles him to be enrolled as an Advocate4, and either (i) has held office not lower in rank than that of Deputy Registrar of Chits for not less than five years, or
(ii)possesses good knowledge and experience of chit fund legislation and practice.