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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Gujarat - Subsection

Section 35(1)(c) in Gujarat Money-Lenders Act, 2011

(c)give to the debtor a notice in writing of the assignment, supplying the name and address of the assignee and send or cause to be sent a copy thereof to the Registrar.