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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(iii) in The Hyderabad Agricultural Debtors Relief Rules, 1957

(iii)Duty of authorised person to maintain and furnish accounts. - (a) The authorised person shall keep regularly in Form No. 16 a separate account of each loan advanced to a debtor :