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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(2)(f) in The Orissa Money-lenders' Act, 1939

(f)providing for and regulating the grant of periodical statement of account to a debtor signed by the money-lender or his agent showing the balance of amount that might be outstanding against such debtor on account of the principal and interest at the time of furnishing the said statement and the amount of every payment received by the money-lender in respect of the loan and the date of such payment during the period to which the statement relates;