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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(1) in The U.P. Regulation Of Money-Lending Act, 1976

(1)A debtor may, at any time, tender to, a money-lender any sum of money payable by him to the money-lender in respect of a loan by way of principal, interest or both , whether the sum has become due or not.