56. Period of retention of records by Registrar [Section 89].
- The records of a chit, including registers and books of account shall be preserved in the office of the Registrar for eight years-(a)from the date of release of the security in the case of chit which are terminated;(b)from the date when the affairs of the chit are completely wound up in case dealt with in Chapter X of the Act; and(c)if orders passed under that Chapter are appeal-able, from the date of disposal of the appeal.
