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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(a) in MoneyLenders Accounts Rules

(a)One copy of the statement of accounts shall be sent to the debtor at his cost in accordance with the provisions of Rule 11, by sending it by post to the address entered at the head of the account in accordance with Rule 6 and the creditor shall, at the time of posting, obtain a certificate of posting it :