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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(2)(b) in The Rajasthan Money-Lenders Act, 1963

(b)upon repayment of a loan in full, mark indelibly every paper signed by the debtor with words indicating payment of cancellation, and discharge every mortgage, restore every pledge, return every note and cancel or re-assign every assignment given by the debtor as security for the loan.