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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Goa - Subsection

Section 20(1)(b) in The Goa Money-Lenders Act, 2001

(b)shall, if it thinks fit, declare any such money-lender, or if any money-lender is an undivided Hindu family, a company or an unincorporated body, such family, company or body and also any person responsible for the management of the business of money-lending carried on by such family, company or body, to be disqualified from holding any licence in the State for such time as the court may think fit.