Section 23 in Maharashtra Money-Lending (Regulation) Act, 2014
23. Promissory note, Bond, etc., to be factual.
- No money-lender shall take any promissory note, acknowledgment, bond or other writing which does not state the [actual amount of the loan and rate of interest] [These words were substituted for the words 'actual amount of the loan' by Mah. 23 of 2014, section 9.] or which states such amount wrongly or execute any instrument in which blanks are left to be filled in after execution, without mentioning the date and amount of loan.
