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] [Section 40] [Entire Act] State of Maharashtra - Subsection Section 40(f) in The Maharashtra Chit Funds Act, 1974 (f)if it is proved that there has been fraud or collusion on the part of the Foreman in the matter of taking securities from prized subscribers, or
