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[Cites 0, Cited by 1] [Section 18(2)] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(2)(a) in The Bombay Money Lenders Act, 1946

(a)deliver or cause to be delivered-
(i)to the debtor within 30 days from the date on which a loan is made, a statement in any recognised language showing in clear and distinct Terms the amount and date of the loan and of its maturity the nature of the security, if any, for the loan, the name and address of the debtor and of the money-lender and the rate of interest charged: