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 57(3)] [Section 57] [Entire Act] State of Manipur - Subsection Section 57(3)(b) in The Chit Fund (Manipur) Rules, 1994 (b)The Registrar may be general or special order specify the scale of fee and expenses to be paid to him or to his nominee.