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

State of Madhya Pradesh - Subsection

Section 2A(2)(d) in The M.P. Moneylenders Act, 1934

(d)where movable property is being pledged, acknowledgement of the delivery of such movable property by the debtor and receipt thereof by the money-lender; and