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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2) in The Maharashtra Chit Funds Rules, 1976

(2)In the case of Government securities transferred in favour of the Registrar under clause (b) of sub-section (1) of section 13. the Registrar shall keep them in safe custody under his control in a Government Treasury. -