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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

Bombay Presidency - Subsection

Section 8(1)(d) in The Bombay Money-Lenders Act, 1946

(d)that satisfactory evidence has been produced that the applicant or any person responsible or proposed to be responsible for the management of his business of money-lending has, -
(i)knowingly participated in or connived at any fraud or dishonesty in the conduct of or in connection with the business of money-lending, or
(ii)been found guilty of an offence under Chapter XVII or sections 465, 477 or 477-A of Chapter XVIII of the Indian Penal Code.