Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] NCT Delhi - Subsection Section 33(b) in The Madras Chit Funds Act, 1961 (b)if the chit terminates on a date earlier than the date originally fixed in the chit agreement, the non-prized subscriber's claim shall' be deemed to have arisen on the date on which he has notice thereof.
