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State of Uttar Pradesh - Section

Section 13 in Uttar Pradesh Chit Funds Act, 1975

13. Value of chits.

- No foreman shall conduct at a time any chits the aggregate amount of which exceeds fifty per cent of the net assets of the foreman.Explanation. - In determining the net assets of a foreman for the purpose of this section the amount of security furnished by him shall be excluded if such amount is the amount of subscription received in advance from the subscribers.