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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Punjab - Subsection Section 6(2) in The Punjab Registration of Money Lenders Rules, 1939 (2)After the applicant has deposited the fee in the Government treasury and produced the receipt therefor, the Collector shall direct the money- lender's name to be registered.
