Section 9(1)(a) in Tamil Nadu Money-Lenders Act, 1957

[Cites 0, Cited by 1] [Section 9(1)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(1)(a) in Tamil Nadu Money-Lenders Act, 1957

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

(i)the date of the loan, the amount of the principal of the loan, the rate of interest charged on the loan and the nature of security taken, if any; and

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

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 9(1)(a) in Tamil Nadu Money-Lenders Act, 1957