17. Money-Lender debarred from carrying on business during suspension or cancellation of registration.
(1)A Money-Lender whose registration has been suspended or cancelled in accordance with the provisions of this Act or any corresponding law' in force in any other State shall, during the period of such suspension or cancellation, as the case may be, disqualified from holding any registration in the State of Gujarat and shall forthwith cease to carry on business of money-lending in the State of Gujarat.(2)No Money-Lender shall lend any money to a member of the Scheduled Tribes residing in Scheduled Areas of the State as referred to in clause (1) of article 244 of the Constitution of India, without previous sanction of the village panchayat of that village.
