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State of Maharashtra - Section

Section 21 in Maharashtra Money-Lending (Regulation) Act, 2014

21. Persons debarred from doing moneylending 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 for carrying on business of moneylending in the State.