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 1] [Section 18] [Entire Act] State of Gujarat - Subsection Section 18(1) in The Bombay Money Lenders Act, 1946 (1)Every money-lender shall keep and maintain a cash book and a ledger in such form and in such manner as may be prescribed.
