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[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

State of Gujarat - Subsection

Section 55(2)(g) in Gujarat Money-Lenders Act, 2011

(g)the form of cash book, register of securities, register of debtors, ledger and such other books of accounts; and the manner in which they shall be maintained under sub-section (1) of section 21; the form of statement of accounts, pass books and returns to be submitted to the Registrar and the period for submission under sub-section (2) of section 21; and the other particulars to be prescribed under sub-section (5) of the section 21;