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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(2) in The Rajasthan Money-Lenders Act, 1963

(2)Such fees shall be recoverable at such rats and in such manner as may be prescribed, subject to the maximum of two rupees per debtor, per year, irrespective of the number of statements supplied to the debtor or to the Assistant Registrar during the relevant year.