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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2) in Tamil Nadu Money-Lenders Rules, 1959

(2)For every application for a licence or renewal thereof, a fee of Rs. 100 (Rupees one hundred only) shall be paid into a Government treasury and the treasury receipt thereof shall accompany the application.