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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Andhra Pradesh - Subsection

Section 62(2)(ii) in Andhra Pradesh Chit Funds Rules, 2008

(ii)On approval of the said proposal by the authorized officer referred to above, the officer empowered to compound the offence shall send an intimation in writing in that behalf to that person specifying therein—