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[Cites 0, Cited by 0] [Section 8(6)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(6)(a) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972

(a)No money-lender shall accept from a debtor any article as a pawn, pledge or security for a loan unless he grants to such debtor a signed receipt for the same with its description, estimated value, the amount of loan advanced against it and such other particulars as may be prescribed.