Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(4) in The Rajasthan Money-Lenders Act, 1963

(4)A deposit made under sub-section (2) shall operate as an acquittance for the amount so deposited in the same manner and to the same extent as if that amount had been received by the moneylender to whose credit the deposit was made, on the date of such deposit.