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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(4) in Haryana Chit Funds Rules, 2018

(4)The Registrar or any officer empowered by him in this behalf shall, by inspection and examination of records produced or inquiries made, satisfy himself to the sufficiency of the security for the realisation of at least two times of the chit amount.