Section 10(6) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
(6)In respect of any particular loan whether advanced before or after the date on which these Regulations come into force, the money-lender shall on demand in writing being made by the debtor at any time during the period when the loan or any part thereof has not been repaid, and on payment of the prescribed fee, supply to the debtor, or if the debtor so requires to any person specified in that behalf in the demand,-(i)a statement signed by the money-lender or his agent and containing the particulars specified in sub-section (1); or(ii)a copy of any document relating to the loan made by his or any surety therefore.
