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State of Madhya Pradesh - Section

Section 4 in The M.P. Moneylenders Act, 1934

4. Evidential value of copies of accounts.

- Copies of entries in the account required to be maintained under clause (a) of sub-section (1) of Section 3, when certified in such manner as may be prescribed, shall be admissible in evidence for any purpose in the same manner and to the same extent as the original entries.