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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(1)(ii) in Maharashtra Money-Lending (Regulation) Act, 2014

(ii)a Court trying a suit, if satisfied that such money-lender has committed such contravention of the provisions of this Act or the rules as would, in its opinion, make him unfit to carry on the money-lending ,-