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[Cites 0, Cited by 1] [Section 14] [Entire Act]

Bombay Presidency - Subsection

Section 14(b) in The Bombay Agricultural Debtors Relief Rules, 1947

(b)The authorised person shall, within one month after the expiry of every year, supply every debtor a full and correct statement of accounts signed by him or his agent. Such statement of accounts shall show all transactions entered into during the year and the balance outstanding on account of each loan on such date as Government may prescribe either generally or for a particular area and shall contain particulars as in Form No. 12 :