(2)For the purpose of registration as a money-lender a person shall make an application in writing stating therein-(a)the name and address of the applicant;(b)the name and style under which he carries on or desires to carry on business as a money-lender;(c)the principal places of his business and the branches thereof, if any;(d)whether any certificate of registration previously granted to him under the Act has been cancelled; and(dd)[ In case of a company, it has obtained a Registration Certificate under Section 45-1 A(1) of Reserve Bank of India Act, 1934 and its photo copy have been attached with the application] [Inserted by. (Act 5 of 2007).].(e)such other particulars as may be prescribed.
