Section 15 in The Chit Funds (Madhya Pradesh) Rules, 1984
15. Date of effect of alteration or addition or omission of any provision in the chit agreement.
- An alteration of or addition to or omission of, any provision in the chit agreement shall not take effect from a date earlier than the date of such registration or the alteration or addition or omission, as the case may be, unless otherwise ordered by the Registrar :Provided that the Registrar shall not give effect to the alteration or addition or omission from the date earlier than the date of application for registration of the alteration or addition or omission of any provision of the chit agreement, as the case may be.
