11I. [ Continuance inforce of registration certificate. [[Substituted by M.P. Act No. 13 of 2001 (w.e.f. 20-4-2001). Prior to substitution it read as under:
'11-1. Continuance in force of registration certificates.- Notwithstanding the expiry of the Central Provinces Moneylenders (Amendment) Act, 1936 (XIII of 1936), any registration certificate granted thereunder by a Sub-Registrar of a sub-district shall be deemed to have been granted in respect of the district in which the sub-district is situated and shall continue to be in force for the period for which it was granted.']]- Any registration certificate granted under this Act, prior to the commencement of the Madhya Pradesh Moneylenders (Amendment) Act, 2000 shall continue to be in force for the period for which it was granted.]
