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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

Bombay Presidency - Subsection

Section 14(1)(b) in The Bombay Money-Lenders Act, 1946

(b)may, if it thinks fit, declare any such money-lender, or if any money-lender is an undivided Hindu family, a [ [*] [These words were substituted for the word 'bank' by Bombay 58 of 1948, Section 7.] company] or an unincorporated body, such family, [ [*] [These words were substituted for the word 'bank' by Bombay 58 of 1948, Section 7.] company] or body and also any person responsible for the management of the business of money-lending carried on by such family, [ [*] [These words were substituted for the word 'bank' by Bombay 58 of 1948, Section 7.] company] or body, to be disqualified from holding any licence in the [State] [This word was substituted for the word 'Province' by the Adaption of Laws Order, 1950.] for such time as the Court may think fit.