35. Refund of non-prized subscribers contributions.
- Except in the cases referred to in clauses, (a) and (b) of section 33 -(1)every non-prized subscriber shall, unless otherwise provided for in the chit agreement, be entitled to get back his contribution at the termination of the chit without deduction for dividend, if any, received by him :Provided that any persons to whom the rights of a non-prized subscriber are transferred under section 29, shall in addition to his own contributions, be entitled, unless otherwise provided for in the chit agreement, to get back the contributions made by such nonprized subscriber ;(2)if the chit terminates on a date earlier than the date originally fixed in the chit agreement, the non-prized subscriber's, claim shall be deemed to have arisen on the date on which he has received a notice of such termination.
