Section 3(2)(i) in The M.P. Moneylenders Act, 1934

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State of Madhya Pradesh - Subsection

Section 3(2)(i) in The M.P. Moneylenders Act, 1934

(i)if the loan has, since it was originally advanced, passed by inheritance or assignment to a widow or a minor, such widow or minor shall not be bound to maintain and furnish the account under sub-section (1) for a period of two years from the date of such passing;

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State of Madhya Pradesh - Subsection

Section 3(2)(i) in The M.P. Moneylenders Act, 1934