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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(1) in Telangana Money Lenders Act, 1349 F.

(1)Every officer who has been authorised by Government under this Act shall maintain a register of money-lenders in such form and with such particulars as may be prescribed, such register shall be deemed to be a public document within the meaning of the Indian Evidence Act, 1872 (Central Act 1 of 1872).