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State of Goa - Section

Section 23 in The Goa Money-Lenders Act, 2001

23. Person whose licence is suspended or cancelled not to apply without giving particulars of endorsement or of disqualification.

- No person whose licence has been endorsed under section 20 or who has been disqualified from holding a licence shall apply for, or be eligible to hold, a licence, without giving particulars of such endorsement or disqualification.