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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(2) in The Chit Funds (Madhya Pradesh) Rules, 1984

(2)If the original security to be returned is, Government securities deposited in a Government Treasury, the Registrar shall arrange to return the securities offered by the foreman after making endorsements of re-transfer in the pass-book (receipt) or Government security (or other record), as the case may be.