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 12] [Entire Act] State of Odisha - Section Section 4 in The Orissa Money-lenders' Act, 1939 4. No person to carry on money-lending business without being registered. - No person shall carry on the business of money lending after the 22nd day of November, 1975 unless he is registered as a money-lender under this Act.
