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State of Bihar - Section

Section 36 in Bihar Money-Lenders Act, 1974

36. Contract for payment outside the State to be void.

- Notwithstanding anything to the contrary contained in any other law or in anything having the force of law, any contract entered into between a money-lender and his debtor in respect of loan advanced after the commencement of this Act providing for the payment of the amount due on such loan at any place outside the State of Bihar shall be void.