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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1)(a) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972

(a)Every application for a money-lender's licence shall be in writing and shall be made to such authority as may be prescribed.