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State of West Bengal - Section

Section 26 in The Bengal Money-Lenders Act, 1940

26. Borrower not bound by money-lender’s statement of accounts. -

A borrower to whom a statement of accounts has been furnished under section 25 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 of the account.