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 36] [Entire Act] State of Arunachal Pradesh - Subsection Section 36(2) in Arunachal Pradesh Money Lending (Regulation) Act, 2018 (2)On receipt of such application, the Court shall cause a notice of the application to be given to the money-lender.
