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State of Bihar - Section
Section 18 in Bihar Money Lenders Rules, 1977
18. Saving.
- Anything done or any action taken in the exercise of the powers conferred by or under the Bihar Money-Lenders Rules, 1975, shall be deemed to have been done or taken in exercise of the powers conferred by or under these Rules as if these Rules were in force on the day on which such thing was done or action was taken.The ScheduleForm M.L. 1Form of Register of Money-Lender to be maintained under sub-section (1) of Section 4(See Rule 4)| District | Sub-division | Anchal: |
| Sl. No. | Name and parentage of the money-lender | Address (present and permanent) | Name and style of the business/ Firm | Principal place of business | Name of places where branches are located | Area of operation | Extent of business | Date of grant of Registration certificate |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 |
| Date of the expiry of the RegistrationCertificate. | Date of renewal of the Registration Certificate. | The period for which the Registration Certificatehas been cancelled under subsection (1) of Section 33. | No. of Certificate of Registration granted to themoney-lender under sub-section (5) of Section 5. | Signature of granting authority. | Remarks. |
| 10 | 11 | 12 | 13 | 14 | 15 |