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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Bengal Presidency - Subsection

Section 10(2) in Bengal Money-Lenders Act, 1933

(2)In particular, and without prejudice in the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-
(i)the form of a demand by a debtor and the particulars to be supplied by a money-lender under sub-section (1) of section 7; and