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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(1)(c) in The Bhopal Debt Redemption Act, 1955

(c)supply each agriculturist or workman debtor every year with a full and correct statement of account signed by the creditor or his agent of any balance of amount that may be outstanding against such debtor on account of each separate loan on such date as the State Government may prescribe in this behalf. Such statement of account shall include all transactions entered into during the year to which the statement relates and shall contain such details and particulars as the State Government may prescribe. It shall be supplied to the debtor within one month of the aforesaid date in such form and in such manner as the State Government may prescribe :