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 2] [Entire Act] State of Maharashtra - Subsection Section 2(13) in The Maharashtra Chit Funds Act, 1974 (13)"non-prized subscriber" does not include a subscriber who has defaulted in the payment of subscription due according to the terms of the chit agreement ;
