Section 39 in The United Provinces Agriculturists Relief Act 1934
39. Preparation of a document for every loan and the supply of a copy to the debtor.
(1)Every loan given after the date on which this Act comes into force shall be evidenced by a written document, of which a copy shall be given to the debtor.(2)In the case of unsecured loans, an entry shall be made in every such document specifying the date by which payment must be made in order to earn the benifit of section 29 and the rate of interest which shall prevail if repayment is made by such date.(3)No interest shall accrue on any loan until a copy of the written document prepared according to the provisions of sub-sections (1) and (2) has been supplied to the debtor as required by sub-section (1).(4)Notwithstanding anything in the Indian Stamp Act, 1899, no such written document as is referred to in sub-section (1) shall require a stamp duty higher than that which would have been payable in respect hereof had it not contained the details mentioned in sub-sections (1) and (2), and no copy supplied to the debtor as required by sub-section (1) shall require any stamp duty.
