Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Odisha - Subsection Section 19(d) in The Orissa Chit Funds Rules, 1985 (d)one and quarter times the market value mentioned in Clause (b) shall be taken to be the chit amount for the purpose of furnishing security by the foreman under Sub-section (1) of Section 20.
