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 25(1)] [Section 25] [Entire Act] State of West Bengal - Subsection Section 25(1)(c) in The Bengal Money-Lenders Act, 1940 (c)the amounts of any payments received from the borrower since the commencement of the year in respect of loans outstanding and the dates on which they were received;