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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Odisha - Subsection

Section 5A(2) in The Orissa Money-lenders' Act, 1939

(2)Any licence granted or renewed under this Act prior to the said date in respect of a person who is not a citizen of India, shall stand cancelled and all transactions of money-lending carried on by such person as a moneylender shall cease from that date.