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 3] [Entire Act] State of Madhya Pradesh - Section Section 11 in MoneyLenders Accounts Rules 11. Every statement shall be prepared and maintained in duplicate; one copy shall be retained by the creditor and one copy sent to the debtor in accordance with Rule 10 and in the manner hereinafter prescribed.
