Section 10(4) in The Maharashtra Chit Funds Act, 1974
(4)The Foreman shall,-(a)supply to every subscriber by registered post or otherwise, a copy of every special resolution passed under sub-section (1) or sub-section (2) within seven days from the date of passing such resolution; and(b)file with the Registrar along with a copy of such resolution the acknowledgement of receipt of the copy of the resolution given by or on behalf of the subscribers.
