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 Uttar Pradesh - Section Section 36 in Uttar Pradesh Chit Funds Act, 1975 36. Subscribers dues to be first charge on chit assets. - Where there are debts due from the foreman of a chit in relation thereto and also other debts due from him, the chit debts due to, the subscribers shall be first charge on the chit assets.
