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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 36(1) in Arunachal Pradesh Money Lending (Regulation) Act, 2018

(1)Any debtor may make an application at any time to the competent Court, whether the loan has or has not become payable, for taking accounts and for declaring the amount due to the money-lender. Such application shall be in the prescribed form and accompanied by the prescribed fee.