Section 6(3)(a) in Gujarat Money-Lenders Act, 2011

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State of Gujarat - Subsection

Section 6(3)(a) in Gujarat Money-Lenders Act, 2011

(a)

(i)by the individual, if the application is made by an individual;

(ii)by the manager of a Hindu Undivided Family, if the application is made on behalf of such family;

(iii)by the managing director or any other person duly authorized and having control of its principal place of business in the area in which it intends to carry on the business, if the application is made by a company or an unincorporated body of individuals;

(iv)by any partner of the partnership firm, if the application is made by a firm; or

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State of Gujarat - Subsection

Section 6(3)(a) in Gujarat Money-Lenders Act, 2011