Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(1)(b) in Chit Funds (Rajasthan) Rules, 1989

(b)If no objection are received within the period specified in the notice, the Registrar shall release the security [together with interest, if any accrued thereon and remaining unpaid.] [Added by Notification NO.F.6(37) FD/Rda 1/844 dated 24.04.90, R.G.ord. Part 4(c)(i) dated 26-7-90, p.77]