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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Himachal Pradesh - Subsection

Section 24(1)(b) in The Himachal Pradesh Debt Reduction Act, 1976

(b)supply each debtor every six months with a full and correct statement of account signed by the creditor or his agent in such form and on such date as may be prescribed.