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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Uttar Pradesh - Subsection

Section 35(2) in Uttar Pradesh Chit Funds Act, 1975

(2)if the chit terminates on a date earlier than the date originally fixed in the chit agreement, the non-prized subscriber's, claim shall be deemed to have arisen on the date on which he has received a notice of such termination.