Section 10 in Arunachal Pradesh Money Lending (Regulation) Act, 2018
10. Term of licence.
- A licence shall be valid from the date on which it is granted to the 31st day of March of the following year;Provided that, where an application for renewal of licence has been received by the Assistant Registrar within the prescribed period, the licence shall, until the application is finally disposed of, be deemed to be valid.
