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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 17(6) in Arunachal Pradesh Money Lending (Regulation) Act, 2018

(6)If there is any difference of opinion between the money-lender and the debtor or, as the case may be, his heir on the question of value of the property or its identity, the question shall be referred to the Divisional Registrar for decision and his decision on the question shall be final.