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State of Bihar - Section

Section 28 in Chit Funds (Bihar) Rules, 1987

28. Date for submission of balance-sheet.

(1)The balance sheet prepared in accordance with the provisions of Section 24 shall be filed with the Registrar within a period of three months from the expiry of the period with reference to which it is prepared.
(2)Receipts and expenditure account and statement showing the assets and liabilities of the individual chit group will be filed in the Form XXI with the Registrar within a period of two months from the termination of the chit when the duration of the chit does not exceed one year and when the duration of chit it exceeds one year on expiry of every period of twelve months and also on the termination of the chit.