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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Goa - Subsection

Section 25(3) in The Goa Money-Lenders Act, 2001

(3)A money-lender shall, on a demand in writing by the debtor, on tender of the prescribed sum of expenses, supply a copy of any document relating to a loan made by him or any security thereof to the debtor, or if the debtor so requires, to any person specified in that behalf in the demand.