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State of Madhya Pradesh - Section

Section 21 in Procedure for Registration of Moneylenders

21. Preparation and checking of moneylenders indexes.

- It is necessary that the official preparing the alphabetical index of the names of the moneylenders should note in the margin of the entry in the register of moneylenders that the name has been duly indexed by him and the Inspector of Registration Offices, District Registrar and the sub-Registrar should check and initial 10, 5 and 25 per cent, respectively of the entries in the register.