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[Cites 0, Cited by 2] [Entire Act]

State of Maharashtra - Section

Section 22 in Maharashtra Money-Lending (Regulation) Act, 2014

22. Person whose licence is suspended or cancelled not to apply without giving particulars of endorsement or of disqualification.

- No person whose licence has been endorsed under section 19 or who has been disqualified from holding a licence shall apply for, or be eligible to hold, a licence, without giving particulars of such endorsement or disqualification.