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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(1)(b) in Telangana Money Lenders Act, 1349 F.

(b)the suit instituted by him has been dismissed in whole or in part on the ground that an entry relating to loan has been made by him in any document showing the amount of loan to be in excess of that actually advanced including the necessary expenses incurred, or