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State of Chattisgarh - Section

Section 11A in The Chhattisgarh Moneylenders Act, 1934

11A. Register of moneylenders.

(1)Every Registering Authority shall maintain a register of moneylenders in such form as may be prescribed.
(2)Such register shall be deemed to be a public document within the meaning of the Indian Evidence Act, 1872 (I of 1872), [x x x].