Section 2(13) in The Rajasthan Money-Lenders Act, 1963

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State of Rajasthan - Subsection

Section 2(13) in The Rajasthan Money-Lenders Act, 1963

(13)recognised language' means-

(i)Hindi written in the Devnagari script, or

(ii)English, if the debtor so desire in writing, or

(iii)where both the parties speak the same language, that language;