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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(9) in Gujarat Money-Lenders Act, 2011

(9)A Money-Lender shall keep and maintain relevant books of accounts as referred to in this section for five years except in the cases where the Registrar or Court requires or has required such books of accounts or statements or pass books for any longer period, as the case may be.