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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(3) in Tamil Nadu Money-Lenders Rules, 1959

(3)When a debtor takes personal delivery of the statement of accounts, he shall acknowledge the receipt of the same in writing. The debtor shall sign the acknowledgement or if he is not literate, affix his thumb-impression thereto.