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[Cites 0, Cited by 2] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(4) in The Bombay Money Lenders Act, 1946

(4)If the money-lender fails to produce the licence required under subsection (2) within the period specified therein or within such period as may be extended under subsection (3), the Court shall dismiss the suit. If the money-lender produces such licence within the aforesaid period, the Court shall proceed to hear the suit.