Section 23 in Arunachal Pradesh Money Lending (Regulation) Act, 2018
23. Promissory note, Bond etc. to be factual.
- No money-lender shall take any promissory note, acknowledgement bond or other writing which does not state the actual amount of the loan and rate of interest or which states such amount wrongly or execute any instrument in which blanks are left to be filled in after execution, without mentioning the date and amount of loan.
