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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(7) in The Rajasthan Money-Lenders Act, 1963

(7)Save as otherwise provided in this Act, the provisions thereof shall, as far as may be, apply to the renewal of licences and to renewed licences in the same manner as they apply respectively to the grant of licences and to licences granted originally.