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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(1) in Bihar Money Lenders Rules, 1977

(1)Immediately on receipt of report under sub-section (1) of Section 33, the Collector of the district will issue a notice in Form M.L.8 to the money-lender to show cause by a date to be specified in the notice not exceeding 15 days from the date of service thereof, as to why his registration certificate should not be cancelled.