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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(8) in The Rajasthan Money-Lenders Act, 1963

(8)Where a licence granted to a money-lender is lost, destroyed or torn or otherwise defaced in such manner as to render it illegible, the money-lender may obtain a duplicate licence in the prescribed manner on payment of such fee as may be prescribed.