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[Cites 0, Cited by 3] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(1) in The Chit Funds Act, 1982

(1)The State Government may, by notification in the Official Gazette, appoint a Registrar of Chits and as many Additional, Joint, Deputy and Assistant Registrars as may be necessary for the purpose of discharging the duties imposed upon the Registrar by or under this Act.