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 0] [Entire Act] State of Madhya Pradesh - Section Section 6 in MoneyLenders Accounts Rules 6. The name and address of the debtor, and, in the case of joint-debtors. of each joint-debtor, shall be entered at the head of the account maintained by the creditor in accordance with sub-section (1) of Section 3 of the Act.
