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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 5(2)(a) in Arunachal Pradesh Money Lending (Regulation) Act, 2018

(a)
(i)if the application is made by an individual, by the individual;
(ii)if the application is made on behalf of an undivided Hindu family, by the manager of such family;
(iii)if the application is made by a company or unincorporated body, by the managing director or any other person having control of its principal place of business;