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 6] [Entire Act] State of Jammu-Kashmir - Subsection Section 6(3) in The Jammu and Kashmir Money Lenders and Accredited Loan Providers Act, 2010 (3)No money lender shall receive any payment from a borrower on account of any loan without giving him a duly signed receipt for the payment.
