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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(1)(i) in The Bengal Money-Lenders Act, 1940

(i)reopen any adjustment or agreement, purporting to close previous dealings and to create new obligations, which has been entered into, at a date more than twelve years prior to the date of the suit by the parties or any person through whom they claim, or