Section 24 in The Himachal Pradesh Debt Reduction Act, 1976
24. Duty of creditor to maintain and furnish accounts.
(1)A creditor shall, after the date on which this Act comes into force,-(a)regularly record and maintain a correct account for each debtor of all transactions relating to each loan advanced to that debtor, in the prescribed manner, and(b)supply each debtor every six months with a full and correct statement of account signed by the creditor or his agent in such form and on such date as may be prescribed.(2)A person to whom a statement of account has been submitted under sub-section (1) shall not be bound to acknowledge or deny its corrections and his failure to protest shall not, by itself, be deemed to be an admission of the correctness of the account.(3)The account prescribed in clause (a) of sub-section (1) shall be deemed to be regularly kept in the course of business for the purpose of section 34 of the Indian Evidence Act, 1872, and copies of entries in such accounts certified in such manner as may be prescribed shall be admissible in evidence for any purpose in the same manner and to the same extent as the original entries.
