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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10(4) in The Himachal Pradesh, Registration of Money-Lenders' Act, 1976

(4)A money-lender without appealing against an order of the Collector under section 6, may within 30 days from the Collector's order cancelling his licence, apply to the Commissioner for a certificate of the nature specified in sub-section (3)