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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(2)(i) in The Rajasthan Money-Lenders Act, 1963

(i)the manner and form in which statement under sub-section (1) of section 22 may be delivered to the Assistant Registrar and further particulars to be indicated therein: