Section 23(1)(i) in The U.P. Regulation Of Money-Lending Act, 1976

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State of Uttar Pradesh - Subsection

Section 23(1)(i) in The U.P. Regulation Of Money-Lending Act, 1976

(i)with intent to cause the debtor to abstain from doing any act which he has right to do, or to do any act which he has a right to abstain from doing, obstructs or uses violence to or intimidates such debtor, or

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State of Uttar Pradesh - Subsection

Section 23(1)(i) in The U.P. Regulation Of Money-Lending Act, 1976