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[Cites 0, Cited by 0] [Section 53(3)] [Section 53] [Entire Act]

State of Haryana - Subsection

Section 53(3)(b) in Haryana Chit Funds Rules, 2018

(b)The Registrar or his nominee shall have power to order the fees and expenses of determining the dispute to be paid by the foreman out of his funds or by such party, or parties to the dispute, as he may think fit, according to the scale laid down by the Registrar, after taking into account the amount deposited as above.