Section 13(1)(e) in The U.P. Regulation Of Money-Lending Act, 1976

[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(1)(e) in The U.P. Regulation Of Money-Lending Act, 1976

(e)[ give one month notice to the debtor for the recovery of loan and a copy of such notice shall be sent to the Registrar.] [Inserted by U.P. Act No. 13 of 2008]

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State of Uttar Pradesh - Subsection

Section 13(1)(e) in The U.P. Regulation Of Money-Lending Act, 1976