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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Manipur - Subsection

Section 32(8) in The Chit Fund (Manipur) Rules, 1994

(8)Whether the previous sanction of the State Government has been obtained if Clause (b) of the proviso to Section 49 applies. (A copy of the relevant order of the State Government shall be attached.)