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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(1) in The Rajasthan Money-Lenders Act, 1963

(1)No money-lender shall take any promissory note, acknowledgement, bond or other writing which does not state the actual amount of the loan or which states such amount wrongly or take from any debtor any instrument in which blanks are left to be filled after execution.