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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Bihar - Subsection

Section 50(1) in Chit Funds (Bihar) Rules, 1987

(1)The Registrar, or as the case may be his nominee, may issue summons or notice at least fifteen days before the date fix the hearing of the dispute requiring-
(i)the attendance of the parties to the dispute and of witnesses if any, and
(ii)the production of all books and documents relating to the matter in dispute.