Section 12A in Tamil Nadu Money-Lenders Rules, 1959
12A. [ Time-limit for commencement of action after suspension of a licence. [Substituted by G.O. Ms. No. 33, C.F. and C.P., dated the 13th February 1996.]
- The licensing authority shall commence further action under sub-section (1) of section 14 within a period of fifteen days from the date of suspension of the licence under sub-section (2-A) of section 14 of the Act.]
