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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(3)(a) in Gujarat Money-Lenders Act, 2011

(a)a statement written in the language referred to in sub-section (2), signed by the Money-Lender or his agent, and containing the relevant particulars specified in sub-section (i);