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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Gujarat - Subsection

Section 45(3) in Gujarat Money-Lenders Act, 2011

(3)Any registration required by a Court for endorsement in accordance with sub-section (2) shall be produced by the person by whom it is held in such manner and within such time as may be directed by the Court and any person who, without reasonable cause, makes default in producing the registration so required shall be liable, on conviction, to a fine not exceeding five hundred rupees for each day for the period during which the default continues.