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] [Entire Act] State of Odisha - Section Section 39 in The Orissa Chit Funds Rules, 1985 39. Final order of winding up by the Registrar. (1)After the affairs of a chit have been completely wound up, the Registrar shall make an order recording the fact of such winding up.(2)A copy of such order shall be exhibited on the notice board of the Registrar.
