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State of Uttar Pradesh - Section

Section 31 in Uttar Pradesh Chit Funds Act, 1975

31. Entry of transferee’s name in the book.

- Every transfer referred to in section 28 or section 29 shall be entered by the foreman in the books of the chit forthwith, and a true copy of such entry shall be filed by the foreman with the Registrar within fourteen days from the date of making such entry along with a certificate that a copy of the bye-law's of the chit and the chit agreement certified as true copy have been furnished to the transferee concerned.