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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Manipur - Subsection

Section 21(2) in The Chit Fund (Manipur) Rules, 1994

(2)If the original security to be returned is Government securities deposited in a Government treasury, the Registrar shall arrange to return the securities offered by the foreman after making endorsements of re-transfer in the pass-book (receipt) or Government security (or other record) as the case may be.