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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(1)(i) in The Rajasthan Money-Lenders Act, 1963

(i)the amount of principal, the amount of interest and the amount of fees referred to in section 24, separately, due to the money-lender at the beginning of the year: