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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Rajasthan - Subsection

Section 55(3) in Chit Funds (Rajasthan) Rules, 1989

(3)On receipt of such application for execution the Registrar shall forward the same to the proper authority for execution along with a certificate issue by him under section 71 and a proclamation issued under Rule 54 in the manner prescribed therein.