Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] Bombay Presidency - Subsection Section 18(3) in The Bombay Money-Lenders Act, 1946 (3)No money-lender shall receive any payment from a debtor on account of any loan without giving him a plain and complete receipt for the payment.
