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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(4) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972

(4)The money-lender shall on or before the date prescribed under sub-section (2) deliver or cause to be delivered a copy of the statement referred to in sub-section (1) to the prescribed authority.