Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(3) in The Orissa Chit Funds Rules, 1985

(3)If the security charged is movable property other than deposit in an approved Bank or Government securities, the foreman shall make all necessary arrangements for their deposit with the Registrar or with such Bank or other agency as may be approved by the Registrar for ensuring that the property deposited is available as security for the proper conduct of a chit.