(1)Every moneylender shall-(a)regularly maintain an account for each debtor separately of all transactions in respect of any loan advanced to that debtor;(b)furnish such debtor every year with a legible statement of accounts signed by the moneylender or his agent or any balance of amount that may be outstanding against such debtor on such dale and in such areas as may be prescribed. Such statement of accounts shall include all transactions in respect of the loan entered into during the year to which the statement relates and shall be furnished, in the Court language of the district in which the debtor resides, and in such manner, in such form, containing such details and on such date as may be prescribed;(c)[ furnish to the [Sub-Divisional Officer] [Inserted by M.P. Act No. 30 of 1982.] concerned a copy of every statement of account furnished to a debtor under clause (b).]
