Section 8 in Andhra Pradesh State Prize Chits and Money Circulation Schemes (Banning) Rules, 1979
8. Consequences of the approval of the Plan or grant of extension of time to close the business of the Schemes:
- During the period for which a winding up plan has been approved or the extension of time granted to wind up the business of the schemes pursuant to any order passed by the State Government under sub-rule (2) of Rule 6, is in force-(a)the subscribers may remit money to the promoter in accordance with the winding up plan;(b)the promoter may receive monies from the subscribers and may also distribute prizes by way of cash or otherwise to the subscribers in accordance with the winding up plan; and(c)the subscribers may receive monies from the promoters in accordance with the winding up plan due to them under the schemes.
