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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(2) in Assam Money Lenders Act, 1934

(2)A money-lender shall on demand in writing by the borrower, and on tender of the prescribed sum for expenses, supply a copy of any security therefore, to the borrower, or if the borrower so requires to any person specified in that behalf in the demand.