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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(1) in The U.P. Regulation Of Money-Lending Act, 1976

(1)In any suit referred to in sub-section (1) of Section 15, the court may, if it is of opinion, that the money-lender has wilfully committed a breach of any of the provisions of this Act cancel his certificate of registration or suspend it for such period as may be specified.