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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(2)(ii) in The Bombay Money Lenders Act, 1946

(ii)to the Assistant Registrar, within the said period [a statement containing the particulars referred to in clause (a) (i)] [These words, brackets, letter and figure were substituted for the words 'a copy of the said statement' by Bombay 57 of 1949, section 2 (b).];