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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Chattisgarh - Subsection

Section 12(3)(a) in The Chhattisgarh Moneylenders Act, 1934

(a)
(i)the other particulars to be stated in the voucher under clause (e) of sub-section (2) of Section 2-A;
(ii)the time within which a copy of the voucher shall be forwarded to the Sub-Divisional Officer under sub-section (3) of Section 2-A;
(aa)the manner and form with numerals in which statement of accounts shall be furnished and the details to be given in such statement under clause (b) of sub-section (1) of Section 3;