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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

Bombay Presidency - Subsection

Section 14(1)(a) in The Bombay Money-Lenders Act, 1946

(a)may order that all the licences held by such money-lender in the [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] be cancelled or suspended for such time as it may think fit, and