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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(3)(b) in The Rajasthan Money-Lenders Act, 1963

(b)may, if it thinks fit, declare any such money-lender, or if such money-lender is an undivided Hindu family, a company or an un-incorporated body, such family, company or body and also any person responsible for the management of the business of money-lending carried on by such family, company or body, be disqualified from holding any licence in the State for such time as the court may thinks fit: