Section 10(2) in Andhra Pradesh Chit Funds Act, 1971
(2)Such minutes shall state clearly,(i)the date and hour when the proceedings began and ended and the place where, the drawing was held;(ii)the number of the particular installment of the chit of which proceedings are recorded ;(iii)the names of the subscribers present :(iv)the person or persons who become entitled to the prize amount in the particular installment ;(v)the amount of discount ;(vi)full particulars regarding the disposal of the prize amount in respect of the preceding installment and disposal of unpaid prize amount, if any, in respect of any previous installment ; and(vii)any other particular which may be prescribed.
