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

State of West Bengal - Subsection

Section 14(1)(b) in The Bengal Money-Lenders Act, 1940

(b)if he has been convicted of any offence specified in the Schedule to this Act and if such conviction has not been set aside by any Court of appeal or revision under any law for the time being in force.