(3)In respect of any particular loan, whether advanced before or after the appointed day, the Money-Lender shall, on a demand in writing being made by the debtor at any time during the period when the loan or any part thereof is outstanding, supply to the debtor, or, if the debtor so requires, to any person specified in that behalf in the demand, -(a)a statement written in the language referred to in sub-section (2), signed by the Money-Lender or his agent, and containing the relevant particulars specified in sub-section (i);(b)a copy of any document relating to a loan made by him or of any security thereof.Explanation. - For the purposes of this section "year" in relation to any Money-Lender, means the financial year.
