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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(2) in The Rajasthan Money-Lenders Act, 1963

(2)Alongwith such application the said person shall deposit such amount not exceeding one hundred rupees as the [Assistant Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.] may deem fit.