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State of Haryana - Section

Section 40 in Haryana Chit Funds Rules, 2018

40. Final order of winding up by the Registrar [Section 56].

(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.