Section 36 in The Maharashtra Chit Funds Rules, 1976
36. Receiver to send copy of final order to the Registrar for custody of chit assets etc.
(1)After the affairs of a chit have been completely wound up and the court makes an order recording the fact, the Receiver shall send a copy of such order to the Registrar within fourteen days from the date of the order.(2)On receipt of the copy specified in sub-rule (1), the Registrar shall enter in his books a gist of the order passed by the court.
