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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(1)(iii) in The Bengal Money-Lenders Act, 1940

(iii)the benefit of any agreement made, or security taken, in respect of any such debt of interest, is assigned to any person, the assignor (whether he is the lender by whom the loan was advanced or any person to whom the debt has been previously assigned) shall, before the assignment is made,-