Section 46 in The Maharashtra Chit Funds Rules, 1976
46. Register of records kept.
- Every Registrar shall keep a separate register in which shall be entered particulars of all records relating to chits registered in his office.Appendix IFormsForm I(See rule 4)Application for the issue of certificate of registration under section 4 of the Maharashtra Chit Funds Act, 1974)(Maharashtra LV of 1974From ........................................To,The Registrar of Chits,(Station).Sir,[I (Name), son/wife/daughter of............................. (profession or occupation) ................residing at............] [The particulars should be suitably altered in the case of firms or a Corporation.]We (name of the firm or Corporation) situate at....................having the registered office at ..........desire to conduct a chit as Foreman at (specify the place with postal address, taluka and district). The chit amount is Rs. .......... (Rupees ......... only),
