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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(1)(e) in The Bengal Money-Lenders Act, 1940

(e)set aside either wholly or in part or revise or alter any security given or agreement made in respect of any loan, and if the lender has parted with the security, order him to indemnify the borrower in such manner and to such extent as it may deem just: