Section 8(1)(d) in Maharashtra Money-Lending (Regulation) Act, 2014

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State of Maharashtra - Subsection

Section 8(1)(d) in Maharashtra Money-Lending (Regulation) Act, 2014

(d)that satisfactory evidence has been produced before the District Registrar that the applicant or any person responsible or proposed to be responsible for the management of the business of money-lending has,-

(i)knowingly participated in or connived at any fraud or dishonesty in the conduct of or in connection with the business of money-lending ; or

(ii)been found guilty of an offence under Chapter XVII or sections 465, 477 or 477-A of Chapter XVIII of the Indian Penal Code(45 of 1860).

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State of Maharashtra - Subsection

Section 8(1)(d) in Maharashtra Money-Lending (Regulation) Act, 2014