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State of Rajasthan - Section

Section 47 in Chit Funds (Rajasthan) Rules, 1989

47. Disposal of a dispute or reference to a nominee.

(1)Where the Registrar is satisfied that there is a dispute the Registrar may decide the dispute himself of refer it for disposal to his nominee.
(2)Neither the Registrar nor his nominee shall take up for consideration any dispute, unless the parties concerned comply with the conditions of affixing the court fees specified in Rule 57 for determining the dispute.