Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(3)(a) in The Rajasthan Money-Lenders Act, 1963

(a)may order that all the licences held by any money-lender in the State, referred to in sub-section (1), be cancelled or suspended for such time as it thinks fit,