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State of Jharkhand - Section

Section 3 in Jharkhand Private Money Lending (Prohibition) Act, 2016

3. Exemption of certain loan from operation of this Act.

- The State Government may, by notification, for any special reason or reasons which shall be stated in such notification exempt any class of loan in whole of the State of Jharkhand from the operation of all or any of the provisions of this Act.