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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 5(1)(e) in Arunachal Pradesh Money Lending (Regulation) Act, 2018

(e)whether the person singing the application has himself or any of the adult coparcener of an undivided Hindu family, or any Director, Manager or Principal officer of the company or any member of the unincorporated body on behalf of which such application has been made, as the case may be, has carried on the business of money-lending in the State in the year ending on the 31st day of March immediately preceding the date of application either individually, or in partnership, or jointly with any other coparcener or any other person and whether in the same name or any other name;