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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(5) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972

(5)No money-lender shall receive any payment in cash or kind from a debtor on account of any loan unless he grants to such debtor a signed receipt for the payment, duly witnessed by such authority as may be prescribed.