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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(a) in The Maharashtra Chit Funds Act, 1974

(a)by those non prized subscribers and those unpaid prized subscribers whose subscriptions to the chit funds in the aggregate are at least twenty-five per cent, of the chit amount subscribed by all the non-prized subscribers and unpaid prized subscribers, or