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[Section 43]
[Entire Act]
State of Rajasthan - Subsection
Section 43(1) in The Rajasthan Money-Lenders Act, 1963
| Offence | Section applicable | Person by whom offence may be compounded |
| Receiving payment without a receipt oraccepting any article as pawn or pledge or security for a loanwithout giving a plain signed receipt. | 22(4) and (5), 40 | The debtor by whom or on whose behalf paymentis made or by whom the article is pawned, pledged or given assecurity. |
| Charging or receiving interest at a rateexceeding the maximum rates fixed under sub-section (1) ofsection 29. | 29, 40 | The debtor from whom the interest is charged or received. |
| Charging any sum for expenses on loan by money lenders. | 30, 40 | The debtor from whom any sum for expenses on loan ischarged. |
| Entering of wrong sum in bond etc. | 38 | The debtor from whom the documents is taken. |
| [x x x] [Deleted by Rajasthan Act No 6 of 1993, w.e.f. 9-12-1993.] |