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

State of Haryana - Subsection

Section 50(1) in Haryana Chit Funds Rules, 2018

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