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State of Tamilnadu - Section

Section 4 in Tamil Nadu Chit Funds Act, 1961

4. Prohibition of invitation for subscription to chit of which by-laws have not been registered.

- No person shall issue or publish any notice, circular, prospectus or other document containing the terms and conditions of any chit or inviting the public to sub scribe for tickets in any chit unless unless such notice, circular, prospectus or other document relates to a chit the by-laws of which have been registered.