Section 33 in The Goa, Daman and Diu Chit Funds Act, 1973
33. Copy of assent or consent to be filed with the Registrar.
- A true copy of every assent mentioned in section 18 and of every consent mentioned in section 32, with the date of such assent or consent shall be filed by the foreman or by the remaining foreman or foremen, as the case may be, with the Registrar within fourteen days from the date of such assent or consent.
