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State of Rajasthan - Section

Section 45 in Chit Funds (Rajasthan) Rules, 1989

45. Reference of dispute.

- Reference of a dispute under section 64 shall be made in writing to the Registrar in Form XVII. Whenever produce a certified copy of the relevant records on which the dispute is based and such other statements or records as may be required by him, before proceeding with the consideration of such reference.