Section 24(1) in The Himachal Pradesh Debt Reduction Act, 1976
(1)A creditor shall, after the date on which this Act comes into force,-(a)regularly record and maintain a correct account for each debtor of all transactions relating to each loan advanced to that debtor, in the prescribed manner, and(b)supply each debtor every six months with a full and correct statement of account signed by the creditor or his agent in such form and on such date as may be prescribed.
