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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(1)(b) in The Bombay Money-Lenders Act, 1946

(b)if the application is by or on behalf of-
(i)an individual, [the true names] [These words were substituted for the words 'the name' and for the words 'the name', respectively by Maharashtra 76 of 1975, Section 3(a)(ii).] and address of such individual.
(ii)an undivided Hindu family, [the true names] [These words were substituted for the words 'the name' and for the words 'the name', respectively by Maharashtra 76 of 1975, Section 3(a)(ii).] and addresses of the manager and the adult coparceners of such family;
(iii)[a company] [These words were substituted for the words 'a bank or company' by Bombay 13 of 1951, section 3(i)(a).], [the true names] [These words were substituted for the words 'the name' and for the words 'the name', respectively by Maharashtra 76 of 1975, Section 3(a)(ii).] and addresses of the directors, manager or principal officer managing it;
(iv)an unincorporated body of individuals, [the true names] [These words were substituted for the words 'the name' and for the words 'the name', respectively by Maharashtra 76 of 1975, Section 3(a)(ii).] and addresses of such individuals;