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NCT Delhi - Section

Section 45 in The Madras Chit Funds Act, 1961

45. Suits stayed on winding up orders.

- When a winding up order has been made by a court, no suit or other legal proceedings shall be continued or commenced against the foreman by a subscriber for the realization of amounts due to him in respect of the chit except with the leave of the court and on such term as the court may impose.