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[Cites 0, Cited by 0] [Section 63(3)] [Section 63] [Entire Act]

State of Andhra Pradesh - Subsection

Section 63(3)(b) in Andhra Pradesh Chit Funds Act, 1971

(b)The matter in respect of which provision shall be made in the bye- laws of a chit and the procedure to be followed in making, registering, altering and abrogation;