Section 32(4) in Chit Funds (Rajasthan) Rules, 1989
(4)Particulars of the chit:-(i)Number and date of registration of the chit agreement.(ii)Office where the chit agreement was registered.(iii)The Chit amount.(iv)The total number of tickets.(v)The number of subscribers and the number of tickets subscribed by each subscriber.(vi)The number of non-prized subscribers, on the date of the petition; and(vii)The number of unpaid prized subscribers, if any.
