Section 9(1)(d) in The Goa Money-Lenders Act, 2001

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State of Goa - Subsection

Section 9(1)(d) in The Goa Money-Lenders Act, 2001

(d)that satisfactory evidence has been produced that the applicant or any person responsible or proposed to be responsible for the management of his business of money-lending has-

(i)knowingly participated in or connived at any fraud or dishonesty in the conduct of or in connection with the business of money-lending; or

(ii)been found guilty of an offence under Chapter XVII or sections 465, 477 or 477-A of Chapter XVIII of the Indian Penal Code, 1860 (Central Act 45 of 1860);

(iii)In the opinion of the Registrar, used money from the source which is questionable and doubtful.

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State of Goa - Subsection

Section 9(1)(d) in The Goa Money-Lenders Act, 2001