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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

NCT Delhi - Subsection

Section 12(1)(a) in The Madras Chit Funds Act, 1961

(a)execute an indenture of mortgage and trust in favour of the Registrar as trustee charging by way of security property sufficient to the satisfaction of the Registrar for the realization of the chit amount; or