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[Cites 0, Cited by 2] [Entire Act]

State of Tamilnadu - Section

Section 17 in Tamil Nadu Money-Lenders Act, 1957

17. Penalty for carrying on business without licence.

- Whoever carries on the business of money-lending without a licence or otherwise than in conformity with the terms and conditions of a licence shall be punished with fine which may extend to one thousand rupees:Provided that a person shall not be deemed to carry on the business of money-lending but was taking steps to recover any loan advanced by him.