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State of Assam - Section

Section 7A in Assam Money Lenders Act, 1934

7A. [ Register of Money lenders. [Inserted by Assam Act No. 18 of 1969, dated 27.8.1969.]

(1)Every Registrar shall maintain a register of money-lenders in such form as may be prescribed.
(2)Such register shall be deemed to be a public document within the meaning of the Indian Evidence Act, 1872.]