Section 7(3a) in The U.P. Regulation Of Money-Lending Act, 1976
(3a)[ Where the Registrar is not satisfied under sub-section (3) he may reject an application for the reasons to be recorded and shall inform the applicant within the period specified in the said sub-section along with the reasons on account of which the application has been rejected.] [Inserted by Section 3 of U.P. Act No. 27 of 2006.]
