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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

Bombay Presidency - Subsection

Section 19(1)(i) in The Bombay Money-Lenders Act, 1946

(i)[ the amount of principal, the amount of interest and the amount of fees referred to in section 19A, separately, due to the money-lender at the beginning of the year; [These clauses were substituted for the original by Bombay 50 of 1959, Section 4(m).]