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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(2) in Assam Money Lenders Act, 1934

(2)If the money-lender accepts money sent in the manner specified in sub-section (1) by a borrower or withdraws money deposited under the said sub-section, he shall not be bound by any statement made by the borrower in remitting or depositing the money.