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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Manipur - Subsection

Section 24(1)(b) in The Chit Fund (Manipur) Rules, 1994

(b)If no objections are received within the period specified in the notice, the Registrar shall release the security together with interest, if any, accrued thereon and remaining unpaid.