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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(8) in Andhra Pradesh Chit Funds Rules, 2008

(8)Whether the previous sanction of the State Government has been obtained, if clause (b) of the proviso to section 49 applies (a copy of the relevant order of the State Government shall be attached).