Section 34 in The Maharashtra Chit Funds Act, 1974
34. Copy of assent or consent to be filed with Registrar.
- A true copy of every assent mentioned in section 19 and of every consent mentioned in section 33, with the date of such assent or consent shall be filed by the Foreman or by the surviving partner, as the case may be, with the Registrar within fourteen days from the date of such assent or consent.
