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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(3) in The Chit Funds Act, 1982

(3)The Registrar may, at any time during the currency of the chit, permit the substitution of the security:Provided that the face value or market value (whichever is less) of the substituted security shall not be less than the value of the security given by the foreman under sub-section (1).