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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(1)(b) in Assam Money Lenders Act, 1934

(b)Furnish such borrower every year with a legible statement of accounts in the prescribed manner signed by the money-lender or his authorised agent of any balance of amounts shall include all transactions in respect of the loan entered into during the year to which the statement relates.