Section 8(2) in The Bombay Money-Lenders Act, 1946
(2)[ The Registrar shall, before refusing a licence under sub-section (1) give to the applicant a reasonable opportunity of producing evidence, if any, in support of the application and of showing cause why the licence should not be refused; and record the evidence adduced before him and his reasons for such refusal.] [Sub-section (2) was substituted for the original by Bombay 50 of 1959, Section 4(f).]
