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State of Tamilnadu - Section

Section 5 in Tamil Nadu Money-Lenders Rules, 1959

5. Charges allowed to money-lenders.

- A money-lender may, in addition to the cost of revenue stamp, demand and take from the debtor a sum not exceeding 25 paise on loans upto and inclusive of Rs. 250 and 50 paise on loans above Rs. 250 for incidental expenses connected with the advancement of such loan.