Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Madhya Pradesh - Subsection Section 13(c) in MoneyLenders Accounts Rules (c)It the debtor accepts the statement of accounts when delivered to him in person, he shall give an acknowledgment of its receipt on a separate sheet of paper. This acknowledgment shall bear the debtor's signature or thumb impression
