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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2) in Maharashtra Money-Lending (Regulation) Act, 2014

(2)An application for renewal of a licence shall not be allowed unless the inspection fees under sub-section (1) is paid.Explanation. - For the purposes of this section, " maximum capital" means the highest total amount of the capital sum which may remain invested in the money-lending business on any day during the period of licence.