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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Manipur - Subsection

Section 48(1)(b) in The Chit Fund (Manipur) Rules, 1994

(b)he is enrolled as an Advocate or holds degree or other qualification in law of any University established by law or of any other authority which entitles him to be enrolled as an Advocate, and either (i) has held office not lower in rank than that of Deputy Register of Chits for not less than five years, or (ii) possesses good knowledge and experience of chit fund legislation and practice.