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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(1)(d) in The Bengal Money-Lenders Act, 1940

(d)if anything has been paid or allowed in account on or after the first day of January, 1939, in respect of the liability referred to in clause (c), order the lender to repay any sum which the Court considers to be repayable in respect of such payment or allowance in account as aforesaid: