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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(1) in The U.P. Regulation Of Money-Lending Act, 1976

(1)Every registered money lender raising money by deposits from the public, shall maintain by way of liquid assets an amount which shall not, at the close of the business on any day, be less than twenty-five per cent of his outstanding liabilities in respect of such deposits.