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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(1)(b) in The Maharashtra Agricultural Debtors Relief Act, 1947

(b)In the account of principal there shall be debited to the debtor only such money as may from time to time have been actually received by him or on his account from the creditor, and the price of goods, if any, sold to him by the creditor;