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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

Bombay Presidency - Subsection

Section 39(2)(c) in The Bombay Money-Lenders Act, 1946

(c)the form and conditions of the licence, [and the manner of payment of licence fee] [These words were substituted for the words 'the manner of payment of licence fee and the procedure for a summary enquiry' by Maharashtra 76 of 1975, section 19(a).] under section 7;