Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] NCT Delhi - Subsection Section 6(2) in The Punjab Registration of Money-Lenders Rules, 1939 (2)After the applicant has deposited the- fee in the Government treasury and produced the receipt therefore, the Collector shall direct the money-lender's name to be registered.
