Section 12(3)(iii) in The Goa, Daman and Diu Chit Funds Act, 1973

[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Goa - Subsection

Section 12(3)(iii) in The Goa, Daman and Diu Chit Funds Act, 1973

(iii)where owing to the default of the prized subscriber the prize amount due remains unpaid even after the termination of a chit until the foreman deposits such amount in an approved bank mentioned in the chit agreement and intimates in writing the fact of such deposit to the prized subscriber.

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State of Goa - Subsection

Section 12(3)(iii) in The Goa, Daman and Diu Chit Funds Act, 1973