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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(2) in The Maharashtra Chit Funds Act, 1974

(2)In case of any dispute in regard to the value of the property offered as security under clause (d) of sub-section (1), the matter shall be referred to the Registrar, whose decision thereon shall be final.