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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

Bombay Presidency - Subsection

Section 39(2)(d) in The Bombay Money-Lenders Act, 1946

(d)the form of cashbook and ledger and the manner in which they should be maintained under sub-section (1), and the other particulars to be prescribed under sub-section (4) of section 18;