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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(1)(g) in The Bombay Money Lenders Act, 1946

(g)[ if the places at which the business of money-lending is to be carried on are more than one, the names of person who shall be in the management of the business at each such place.] [New clause (g) was inserted by Bombay 58 of 1948, section 3 (i) (a).]