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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Bengal Presidency - Subsection

Section 7(3) in Bengal Money-Lenders Act, 1933

(3)Where a money-lender has complied with a demand made by a debtor under sub-section (1) the debtor shall not be entitled to make a farther demand under the said sub-section in respect of the same loan within a period of six months from the date of such compliance.