Section 7(1)(a) in Bihar Money-Lenders Act, 1974

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(a)regularly record and maintain or cause to be recorded or maintained an account showing for each debtor-

(i)the date of the loan, the amount of the principal of the loan and rate per centum per annum of interest charged on the loan;

(ii)the amount of every payment received by the money-lenders in respect of the loan and the date of such payment, and

(iii)any other terms which may be agreed upon between the moneylender and the debtor;

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