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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 33(4) in Jammu and Kashmir Chit Funds Act, 2016

(4)All consolidated payment of future subscriptions realised by a foreman shall be deposited by him in an approved bank mentioned in the chit agreement before the date of the succeeding instalments and the amount so deposited shall not be withdrawn except for payment of future subscriptions.