6. Duration and renewal of registration certificate.
- [(1) A registration certificate granted under Section 5 shall, unless sooner cancelled, remain in force for one year from the date on which it is granted and may be renewed from time to time for a period of one year at a time :Provided that a registration certificate granted or renewed prior to the date of commencement of the Orissa Money-lenders' (Amendment) Act, 1980 shall unless sooner cancelled, remain in force for a period of five years from the date on which it was granted or renewed, as the case may be.] [Substituted vide Orissa Act No. 11 of 1980.](2)The provisions contained in Section 5 shall apply in relation to the renewal of a registration certificate, as they apply in relation to the grant of a registration certificate.
