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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Goa - Subsection

Section 20(1)(ii) in The Goa Money-Lenders Act, 2001

(ii)a Court trying a suit to which this Act applies; if satisfied that such money-lender has committed contravention of the provisions of this Act or the rules as would, in its opinion, make him unfit to carry on the business of money-lending.-