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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(2)(a) in Gujarat Money-Lenders Act, 2011

(a)if the application is by or on behalf of -
(i)an individual, the name and address of such individual;
(ii)a Hindu Undivided Family, the name and addresses of the manager and the adult co-parceners of such family;
(iii)a company, the name and addresses of the directors, manager or principal officer managing it;
(iv)an unincorporated body of individuals, the names and addresses of such individuals; and if such body is a firm, the names and addresses of all its partners;