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 51] [Entire Act] State of Andhra Pradesh - Subsection Section 51(2) in Andhra Pradesh Chit Funds Act, 1971 (2)the Director of Chits may appoint as may Chit Auditors as may be necessary for the purpose of discharging the duties imposed upon the chit auditors by or under this Act.
