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State of Rajasthan - Section

Section 20 in The Rajasthan Money-Lenders Act, 1963

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

- No person whose licence has been endorsed under section 17 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.