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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(2) in The Maharashtra Chit Funds Act, 1974 (2)"by-laws" means by-laws relating to a chit and registered under this Act, and for the time being in force, and includes registered amendments of such by-laws;
