Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6A(2)] [Section 6A] [Entire Act]

State of West Bengal - Subsection

Section 6A(2)(b) in The Bengal Money-Lenders Act, 1940

(b)apply to the Sub-Registrar for cancellation of the licence of a moneylender if he has reasons to believe that such money-lender is guilty of contravention of any of the provisions of this Act,