Section 10(1) in The U.P. Regulation Of Money-Lending Act, 1976
(1)No person shall carry on the business of money-lending, unless he holds a valid certificate of registration:Provided that a person referred to in the proviso to sub-section (1) of Section 7 may, subject to other provisions of this Act, continue to carry on such business for the period mentioned in that proviso and thereafter until his application for registration is refused.
