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 20] [Entire Act] State of Andhra Pradesh - Subsection Section 20(4) in Andhra Pradesh Chit Funds Act, 1971 (4)The Registrar may, after giving the parties an opportunity of making a representation pass such order on the appeal as he thinks fit and the decision of the Registrar shall be final.
