Section 12(7)(b) in The Goa, Daman and Diu Chit Funds Act, 1973

[Cites 0, Cited by 0] [Section 12(7)] [Section 12] [Entire Act]

State of Goa - Subsection

Section 12(7)(b) in The Goa, Daman and Diu Chit Funds Act, 1973

(b)The Registrar shall,-

(i)where the value or amount of the security accepted is less than the value or amount specified in sub-section (1), require the foreman to furnish additional security to make up the deficit;

(ii)where the value or amount of the security is in excess of the amount of value required, release the excess thereof.

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State of Goa - Subsection

Section 12(7)(b) in The Goa, Daman and Diu Chit Funds Act, 1973