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State of Andhra Pradesh - Section

Section 39 in Andhra Pradesh Chit Funds Rules, 2008

39. Final order of winding up by the Registrar:

(1)After the affairs of a chit have been completely wound up, the Registrar shall make an order recording the fact of such winding up.
(2)A copy of such order shall be exhibited on the notice board of the Registrar.