Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(2) in The Maharashtra Chit Funds Rules, 1976

(2)The Registrar may grant the permission after satisfying himself,-
(i)that the request of the Foreman for the substitution of the security given under section 13 is for reasons stated in the application; and
(ii)that the fresh security offered is adequate.