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 2] [Entire Act] State of Andhra Pradesh - Section Section 30 in Andhra Pradesh Chit Funds Act, 1971 30. Provisions for continuation of chits in certain cases. - Where the foreman, who is an individual, dies or becomes of unsound mind or is other wise incapacitated, the chit may be continued in accordance with the provisions of the chit agreement.
