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[Cites 0, Cited by 0] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(3) in The Madras Chit Funds Act, 1961

(3)The Registrar, on being satisfied that the bye-laws are not contrary to this Act or to the rule made thereunder, shall issue to the foreman a certificate of registration and such certificate shall be conclusive evidence that the bye-laws of the chit therein mentioned are duly registered.