Section 9(1)(a) in The Kerala Money-Lenders Act, 1958

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State of Kerala - Subsection

Section 9(1)(a) in The Kerala Money-Lenders Act, 1958

(a)regularly record and maintain or cause to be recorded and maintained, an account showing for each debt separately-

(i)the date of the loan, the amount of the principal of the loan and the rate of interest charged on the loan; and

(ii)the amount of every payment received by the money-lender in respect of the loan, and the date of such payment.