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

State of Gujarat - Subsection

Section 14(1)(b) in The Bombay Money Lenders Act, 1946

(b)may, if it thinks fit, declare any such money-lender, or if any moneylender is an undivided Hindu family, a [[* * company] [These words were substituted for the word 'bank' by Bombay 58 of 1948, section 3 (ii) (b).] or an unincorporated body, Such family, [[* * company] [These words were substituted for the word 'bank' by Bombay 58 of 1948, section 3 (ii) (b).] or body and also any person responsible for the management of the business of money-lending carried on by such family, [[* * company] [These words were substituted for the word 'bank' by Bombay 58 of 1948, section 3 (ii) (b).] or body, to be disqualified from holding any licence in the [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] for such time as the Court may think fit.