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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Goa - Subsection

Section 9(1)(a) in The Goa Money-Lenders Act, 2001

(a)that the applicant, or any person responsible or proposed to be responsible for the management of his business as a money-lender is disqualified from holding a licence;