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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(1)(d) in Telangana Money Lenders Act, 1349 F.

(d)he has been found guilty in a money transaction by a Court, of forgery, cheating or coercion within the meaning of section 15 of the Indian Contract Act, 1872, (Central Act 9 of 1872). or