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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(1)(a) in The Bengal Money-Lenders Act, 1940

(a)that the applicant has not complied with the provisions of the Act or of the rules made thereunder in respect of an application for the grant of a licence;