Section 24(2) in Maharashtra Money-Lending (Regulation) Act, 2014
(2)Every money-lender shall,-(a)deliver or cause to be delivered,-(i)to the debtor within thirty days from the date on which a loan is made, a statement in any recognized language showing in clear and distinct terms the amount and date of the loan and of its maturity, the nature of the security, if any, for the loan, the name and address of the debtor and of the money-lender and the rate of interest charged:Provided that, no such statement shall be required to be delivered to a debtor, if he is supplied by the moneylender with a pass book which shall be in the prescribed form and shall contain an up to date account of the transactions with the debtor ;(ii)to the Assistant Registrar within the said period a statement containing the particulars referred to in sub-clause (i);(b)upon repayment of the loan in full, mark indelibly every paper signed by the debtor with words indicating payment or cancellation, and discharge every mortgage, restore every pledge, return every note and cancel or reassign every assignment given by the debtor as security for the loan.
