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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(1)(g) in The Bombay Money-Lenders Act, 1946

(g)[ if the places at which the business of money-lending is to be carried on are more than one, [the true names] [New clause (g) was inserted by Bombay 58 of 1948, Section 3(i)(a).] of person who shall be in the management of the business at each such place.]