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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(1) in The U.P. Regulation Of Money-Lending Act, 1976

(1)The Court making an order under Section 16 or sub-section (1) of Section 22 shall send a copy of its order to the Registrar by whom such certificate was issued, and the Registrar shall take necessary action accordingly.