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 12] [Entire Act] State of Tamilnadu - Subsection Section 12(1) in Tamil Nadu Money-Lenders Rules, 1959 (1)The statement of accounts referred to in rule 8 shall be sent to the debtor by registered post acknowledgement due to the address given in the requisition by the debtor.
