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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(2)(i) in Assam Money Lenders Act, 1934

(i)If the loan has, since it was originally advanced, passed by inheritance of assignment to a widow or minor, such widow or minor shall not be bound to maintain and furnish the account under sub-section (1) for a period of two years from the date of such passing ;