Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2A] [Entire Act] State of Chattisgarh - Subsection Section 2A(3) in The Chhattisgarh Moneylenders Act, 1934 (3)The moneylender shall also forward a copy of the voucher delivered to the debtor under sub-section (1) to the Sub-Divisional Officer concerned within such time as may be prescribed.
