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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(4) in The Rajasthan Money-Lenders Act, 1963

(4)No money-lender shall receive any payment from a debtor on account of any loan without giving him a clear and complete receipt in the prescribed form for the payment and shall take the signatures of the debtor on the counterfoil of the receipt maintained for the purpose.