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State of Bihar - Section

Section 3 in Bihar Money-Lenders Act, 1974

3. Exemption of money-lenders from operation of this Act.

- The State Government may, by notification for any special reasons or reason to be stated in such notification, exempt any class of money lenders or any class of loans in the whole or any part of the State of Bihar from the operation of all or any of the provisions of this Act.