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State of Kerala - Section

Section 22 in Kerala Chitties Act, 1975

22. Withdrawal of foreman.

(1)Where there are more foremen than one in a chitty, none of them shall withdraw from it unless such withdrawal is assented to in writing by all the non-prized and unpaid prized subscribers and a copy of such assent has been filed with the Registrar within fourteen days from the date of such assent.
(2)The withdrawal from a chitty of one of the foremen thereof shall not affect the security given under section 15.