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] [Entire Act] State of Madhya Pradesh - Section Section 9 in MoneyLenders Accounts Rules 9. The value of repayments in kind and the amount appropriated from all repayments to principal and interest separately shall be shown in the column provided in the prescribed form on the date on which the transaction actually took place.
