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 Odisha - Section Section 4A in The Orissa Money-lenders' Act, 1939 4A. Register of money-lenders. (1)Every Sub-Registrar shall maintain a register of money-lenders in such form and containing such particulars as may be prescribed.(2)Such register shall be deemed to be a public document within the meaning of the Indian Evidence Act, 1872.
