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State of Bihar - Section

Section 4 in Bihar Money-Lenders Act, 1974

4. Register of money-lenders.

(1)Every Anchal Adhikari or such other Officer as may be appointed by the State Government by notification in this behalf published in the Official Gazette, shall maintain a register of money-lenders in such form and containing such particulars as may be prescribed.
(2)Such register shall be deemed to be public document within the meaning of the Indian Evidence Act, 1872.