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State of Bihar - Section

Section 13 in Bihar Money Lenders Rules, 1977

13. Procedure for hearing under sub-section (1) of Section 27.

- Where the Board has not succeeded in bringing about an amicable settlement of the dispute, the Chairman of the Board shall issue a written notice to the parties concerned in Form ML-7 to appear before the Board on such date, time and place as may be specified in the notice, for hearing and take such evidence as he deems necessary.