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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(2)(ii) in Assam Money Lenders Act, 1934

(ii)Nothing in this section shall be deemed to lay upon any person the duty of maintaining and furnishing the account under sub-section (1) in the case of a loan wherein the title to recover is sub-judice between two or more persons claiming as money-lenders adversely to each other unless and until the title has been finally decided by a court of competent jurisdiction.]