Section 27 in Arunachal Pradesh Money Lending (Regulation) Act, 2018
27. Debtor not bound to admit correctness of accounts.
- A debtor to whom a pass book has teen furnished under section 24 or a statement of accounts has been furnished under section 25, shall not be bound to acknowledge or deny its correctness and his failure to do so shall not, by itself, be deemed to be admission of the correctness of the accounts.
