Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 7 in Tamil Nadu Money-Lenders Rules, 1959 7. Form of receipt. - The receipt to be issued by the money-lender to the debtor or his agent for every sum paid by him shall be in Form-D.
