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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(2)(a) in The Punjab Registration of Money-lender's Act, 1938

(a)the place where a money-lender shall apply for registration for obtaining a licence, the district or districts in which a money-lender who operates in more than one district shall be required to register, and the area in which a licence shall be valid;