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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(1)(iii) in The Orissa Money-lenders' Rules, 1987

(iii)if the applicant was on any previous occasion, disqualified from being registered as a money-lender under Section 18, 18-A, or 18-B of the Act, the date of the order of such disqualification and the period for which applicant was disqualified;