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 Rajasthan - Section Section 40 in Chit Funds (Rajasthan) Rules, 1989 40. Disposal of records. - The books and papers of a chit which has been been completely wound up and of the Receiver shall be retained and disposed of in such a manner as the Registrar may direct.
