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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32B] [Entire Act] Bombay Presidency - Subsection Section 32B(b) in The Bombay Money-Lenders Act, 1946 (b)carries on the business of money-lending at any place without holding a valid licence authorizing him to carry on such business at such place, or
