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State of Uttar Pradesh - Section

Section 21 in The U.P. Regulation Of Money-Lending Act, 1976

21. Deposit to operate as payment to the creditor. -

Where the debtor had deposited in Court any amount under Section 20, the sum shall be deemed to have been paid to the money-lender, and interest on the principal or on part thereof as the case may be, shall cease from the date of such deposit.