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State of Gujarat - Section

Section 16 in The Bombay Money Lenders Act, 1946

16. Persons debarred from doing business during period of suspension or cancellation of licence.

- A person whose licence has been suspended or cancelled in accordance with the provisions of this Act shall, during the period of suspension or cancellation, as the case may be, be disqualified from holding any licence in the [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1950.].