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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(2)(a) in The Rajasthan Money-Lenders Act, 1963

(a)deliver or cause to be delivered in the prescribed manner-
(i)to the debtor within three months from the date on which a loan is made, a statement in the prescribed form and in any recognised language showing in clear and distinct terms the amount and date of the loan and of its maturity, the nature of the security, if any, for the loan, the name and address of the debtor and of the moneylender and the rate of interest thereon and such other particulars as may be prescribed: