Section 13(2) in The U.P. Regulation Of Money-Lending Act, 1976
(2)A debtor to whom a document or statement of account has been furnished under clause (d), sub-section (1), shall not be bound to acknowledge or deny its correctness, and his failure to do so shall not, by itself, be deemed to be an admission of the correctness thereof.[13A. Duties of debtor. - In case the debtor fails to repay the loan in the stipulated period, the money lender may make an application to the Registrar who may issue necessary directions to the debtor to repay the loan.] [Inserted by U.P Act No. 13 of 2008]
