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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972

(2)The statement referred to in sub-section (1) shall be signed by the money-lender or his agent and it shall be in such and shall be supplied to the debtor on or before such date as may be prescribed.