Section 6(2)(b) in The Rajasthan Money-Lenders Act, 1963

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

(b)if the application is by or on behalf of-

(i)an individual, the name and address of such individual;

(ii)an undivided Hindu family, the names and addresses of the manager and the adult co-parceners of such family;

(iii)a company, the names and addresses of the directors, manager or principal officer managing it;

(iv)an un-incorporated body of individuals, the names and addresses of such individuals;

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