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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(2)(b) in Maharashtra Money-Lending (Regulation) Act, 2014

(b)upon repayment of the loan in full, mark indelibly every paper signed by the debtor with words indicating payment or cancellation, and discharge every mortgage, restore every pledge, return every note and cancel or reassign every assignment given by the debtor as security for the loan.