Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Uttar Pradesh - Subsection Section 20(2) in The U.P. Regulation Of Money-Lending Act, 1976 (2)If the money-lender refuses to accept any sum so tendered, the debtor may deposit the sum in Court of Munsif having territorial jurisdiction, to the account of the money lender.
