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State of Madhya Pradesh - Section
Section 14 in MoneyLenders Accounts Rules
14.
Certified copies of the entries in the account shall be admissible in evidence for any purpose in the same manner and to the extent as the original entries, only when they bear a certificate dated and countersigned by some person who has examined and compared the copy with the original, to the effect that "the copy is a true copy of the account as maintained by the creditor and communicated to the debtor under the provisions of the Act.The Schedule above referred toLoan Account of...........................son of.............................................................Caste.....................................residence..........................................................Opening balance (if any).....................................................................................Principal........................................................................Interest.........................................................................| JAMA | ||||||
| Date | Particulars of repayment whether cash or kind, inwords | Payment in figures | Appropriation | Remarks | ||
| Cash | Kind (number and weight) | Principal | Interest | |||
| (1) | (2) | (3) | (4) | (5) | (6) | (7) |
| NAMA | ||||||
| Date | Particulars of advance in words whether cash orkind | Advance in figures | Rate of interest | Amount of interest charged | Remarks | |
| Cash | Kind (number and weight) | |||||
| (1) | (2) | (3) | (4) | (5) | (6) | (7) |