Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

Bombay Presidency - Subsection

Section 8(1)(c) in The Bombay Money-Lenders Act, 1946

(c)that the applicant has made wilful default in complying with or knowingly acted in contravention of any requirement of this Act;