Section 14 in The Jammu and Kashmir Money Lenders and Accredited Loan Providers Act, 2010
14. Submissions of accounts, returns etc.
(1)Every accredited loan provider shall maintain such books of accounts and file such statements of accounts and returns as may be prescribed to the registering authority and a copy of such statement of accounts and returns shall also be furnished to the institutional creditor.(2)The institutional creditor shall, on a requisition from the registering authority, furnish the information concerning the loans provided by an accredited loan provider within such time as may be specified in the requisition.
