Section 7 in Andhra Pradesh State Prize Chits and Money Circulation Schemes (Banning) Rules, 1979
7. Promoter to be informed:
- The authorised officer shall intimate to the promoter the particulars of the terms and conditions subject to which the winding up plan has been approved or extension of time granted or its refusal to grant further extension of time. A gist of the modifications, if any, in the winding up plan or the extension of time, if any, granted or rejected shall be notified in the Official Gazette and particulars thereof shall, simultaneously, be advised by the State Government to the office of the Reserve Bank.
