The Chit Funds Act, 1982

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Section 25, Accounts and audit.

Section 20, Additional capital and grant to Authority by Central Government.

Section 22, Allocation of surplus funds.

Section 13, Assets and liabilities to vest in Authority.

Section 28, Authentication of orders and other instruments of Authority.

Section 24, Borrowing powers of Authority

Section 16, Compulsory acquisition of land for Authority.

Section 3, Constitution of Authority.

Section 17, Contracts by Authority.

Section 31, Custody and disposal of lost property.

Section 2, Definitions.

Section 27, Delegation.

Section 4, Disqualification for office of member.

Section 7, Eligibility of member for re-appointment.

Section 11, Functions of Authority.

Section 21, Fund of Authority and its investment

Section 14, General effect of vesting of undertakings in Authority.

Section 15, Guarantee to be operative.

Section 8, Meetings.

Section 18, Mode of executing contracts on behalf of Authority.