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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(1) in The U.P. Regulation Of Money-Lending Act, 1976

(1)The Registrar may, at any time, for sufficient cause, cancel or suspend a certificate of registration granted under Section 7:Provided that no order cancelling a certificate shall be passed except after giving to the money-lender an opportunity of showing cause.