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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(3) in Gujarat Money-Lenders Act, 2011

(3)The Court shall thereupon cause written notice of the deposit to be served on the Money-Lender, and the Money-Lender may, on presenting a petition stating the sum then due in respect of the loan, and his willingness to accept the said sum, receive and appropriate it first towards the interest and the residue, if any, towards the principal.