Section 3(1)(b) in The Punjab Regulation of Accounts Act, 1930

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State of Haryana - Subsection

Section 3(1)(b) in The Punjab Regulation of Accounts Act, 1930

(b)furnish each debtor every six months with a legible statement of account signed by the creditor or his agent of any balance or amount that may be outstanding against such debtor on the 30th day of June or 15th Har and the 31st day of December or 15th Poh in each year. This statement of account shall include all transactions relating to the loan entered into during the six months to which the statement relates, and shall be sent, in such manner and in such form and containing such details as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may prescribe, on or before the 31st day of August or 15th Bhadon in the case of any balance outstanding on the 30th day of June or 15th Har and on or before the 28th day of February or 15th Phagan in the case of any balance outstanding on the 31st day of December or 15th Poh.

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State of Haryana - Subsection

Section 3(1)(b) in The Punjab Regulation of Accounts Act, 1930