Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Arunachal Pradesh - Subsection Section 24(1) in Arunachal Pradesh Money Lending (Regulation) Act, 2018 (1)Every money-lender shall keep and maintain a cashbook and a ledger in such form and in such manner as may be prescribed.
