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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(1) in The M.P. Goldsmith Rehabilitation (Loans) Rules, 1963

(1)Any goldsmith may submit to the Collector of the district within which he resides or intends to carry on his business or profession an application for loan under these rules in Form I supported by an affidavit stating the amount of loan desired and the purpose for which it is desired.