11A. [ Register of moneylenders. [Substituted by C.P. and Berar Act No. 14 of 1940.]
- [(1) Every [Registering Authority] shall maintain a register of moneylenders in such form as may be prescribed.](2)Such register shall be deemed to be a public document within the meaning of the Indian Evidence Act, 1872 (I of 1872), [x x x] [Omitted by M.P. Act No. 23 of 1958.].]
