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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Uttar Pradesh - Subsection

Section 57(2) in Uttar Pradesh Chit Funds Act, 1975

(2)The State Government or such officer or authority, aforesaid may after giving the applicant and the Registrar or his representative an opportunity of being heard, pass such orders on the appeal under sub-section (1) as it or he thinks fit and the decision so given shall be final.