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[Cites 0, Cited by 9] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(5) in Bihar Money-Lenders Act, 1974

(5)A money lender shall in a suit for recovery of money advanced by him as loan file a copy of the relevant extracts from his register of accounts relating to the said loan and he shall not be entitled to maintain any claim beyond the entries made in his register of accounts.