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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(1) in Uttar Pradesh Chit Funds Act, 1975

(1)Save as otherwise provided by or under this Act, no person shall start or conduct any chit unless he has registered with the Register the general bye-laws under which different chit series are to be operated.