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State of Madhya Pradesh - Section

Section 23 in Procedure for Registration of Moneylenders

23. Who can file refund application.

- A refund as contemplated by Section 5 (2) and (3) of the Moneylenders (Amendment) Act, 1949 may be claimed by the money-lender himself during his lifetime or after his death by his legal representatives and the successors in interest whether by inheritance or assignment.