Section 64(1)(ii) in The Chit Funds Act, 1982

[Cites 0, Cited by 0] [Section 64(1)] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(1)(ii) in The Chit Funds Act, 1982

(ii)a claim by a surety for any sum or demand due to him from the principal borrower in respect of a loan by a foreman and recovered from the surety owing to the default of the principal borrower, whether such sum or demand is admitted or not; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 64(1)(ii) in The Chit Funds Act, 1982