Section 3(2)(ii) in The M.P. Moneylenders Act, 1934

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State of Madhya Pradesh - Subsection

Section 3(2)(ii) in The M.P. Moneylenders Act, 1934

(ii)nothing in this section shall be deemed to lay upon any person the duty of maintaining and furnishing the account under sub-section (1) in the case of a loan wherein the title to recover is subjudice between two or more persons claiming as moneylenders adversely to each other unless and until the title has been finally decided by a Court of competent jurisdiction.

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State of Madhya Pradesh - Subsection

Section 3(2)(ii) in The M.P. Moneylenders Act, 1934