Section 17 in The Maharashtra Chit Funds Rules, 1976
17. Procedure on accepting fresh security.
(1)The Registrar shall if so required by the Foreman, execute and register a deed of release in respect of the original security at the cost of the Foreman.(2)If the original security to be returned is Government securities deposited in a Government treasury, the Registrar shall arrange to return the securities offered by the Foreman after making endorsements of re-transfer in the pass book (receipt) or Government security (or other record), as the case may be.
