Section 7(1)(d) in Bihar Money-Lenders Act, 1974

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State of Bihar - Subsection

Section 7(1)(d) in Bihar Money-Lenders Act, 1974

(d)deliver or send by registered post to the debtor or his agent, at least once in every calender year, statement of account signed by himself or his agent, showing the balance of amount that may be outstanding against such debtor on account of the principal and interest at the time of delivering or sending by registered post the said statement of account, the amount of every payment received by the money-lender in respect of the loan and the date of such payment during the period to which the statement relates; and

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State of Bihar - Subsection

Section 7(1)(d) in Bihar Money-Lenders Act, 1974