Section 18C in The Orissa Money-lenders' Act, 1939
18C. [ Voluntary cancellation of registration. [Inserted vide Orissa Act No. 7 of 1977.]
- Where any money-lender registered under this Act desires not to carry on the business of money-lending, he may make an application to the authority who granted him the certificate of registration for the cancellation of such registration and the authority may, after making such enquiry as it deems fit, cancel the registration of the applicant.]
