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[Cites 0, Cited by 2] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(1) in Bihar Money-Lenders Act, 1974

(1)Every Anchal Adhikari or such other Officer as may be appointed by the State Government by notification in this behalf published in the Official Gazette, shall maintain a register of money-lenders in such form and containing such particulars as may be prescribed.