Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 7] [Entire Act] Bengal Presidency - Subsection Section 7(2) in Bengal Money-Lenders Act, 1933 (2)A money-lender who sends by registered post to the debtor at the address mentioned in the fond of demand the particulars referred to in sub-section (1) shall be presumed to have complied with the demand made under that sub-section.
