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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1)(d) in Andhra Pradesh (Telangana Area) Money Lenders Act, 1349F

(d)he has been found guilty in a money transaction by a Court, of forgery, cheating or coercion within the meaning of Section 15 of the Indian Contract Act 1872 (Central Act 9 of 1872); or he or his agent has been found guilty of contravening the provisions of Section 13. The Collector may cancel the licence or suspend it for any term, or prohibit the renewal thereof for a period not exceeding two years;