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State of Assam - Section

Section 6A in Assam Money Lenders Act, 1934

6A. [ Receipt for repayment of loan. [Inserted by Assam Act No. 18 of 1969, dated 27.8.1969.]

- Every money-lender, who received repayment from his borrower on account of any loan advanced to him or payment of any interest thereon shall forthwith give a receipt therefor.]