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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(1) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972

(1)No person shall, on or after the date on which these Regulations come into force, carry on business of money-lending at any place in the Scheduled Areas, without obtaining money-lender's licence under these Regulations.