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State of Haryana - Section

Section 16 in Haryana Chit Funds Rules, 2018

16. Notice of conduct of chit to chit subscribers [Section 16].

- Every notice to be given by a foreman to the subscribers in a chit under section 16 shall be in Form IX. It shall be sent to each subscriber under certificate of posting, or by hand delivery, or in such manner as specified in the chit agreement, and shall also be exhibited on the notice board of the office of the foreman.