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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(1)(b) in The Bengal Money-Lenders Act, 1940

(b)any payment or transfer of money or property made bona fide by any person, whether acting in a fiduciary capacity or otherwise on the faith of the validity of any such agreement or security, without notice of any such defect shall, in favour of the person, be as valid as it would have been if the agreement or security had been valid;