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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(2) in Andhra Pradesh Chit Funds Act, 1971

(2)Where there are more than one foreman, each one of them jointly and severally or if the foreman is a firm, each one of the partners thereof jointly and severally and if the foreman is body corporate, the body corporate as such shall be liable to the subscribers in respect of the obligation arising out of the chit.