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[Cites 0, Cited by 2] [Section 18B] [Entire Act]

State of Odisha - Subsection

Section 18B(1) in The Orissa Money-lenders' Act, 1939

(1)The State Government may, from time to time, by notification require the money-lender or money-lenders belonging to any class or carrying on business in any local area, to produce before such authority and by such date as may be specified in the said notification, all records relating to their business including documents evidencing advance of loans.