Nothing in this Act shall apply in respect of (a) any chit started before the commencement of this Act; or (b) any chit the amount of which, or where two or more chits were started or conducted simultaneously by the same foreman, the aggregate amount of which does not exceed 1 [such amount as may be specified, by notification in the Official Gazette, by the State Goverment].Open in Lexace · Ask the AI about this section
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