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State of Odisha - Section
Section 15 in The Orissa Money-lenders' Rules, 1987
15. Repeal and savings.
| 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 | Extent of business | Number and date of previous registrationcertificate, if any | Date of receipt of application |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) | (9) |
| Date of grant of certificate | Date of expiry of the certificate | Date of renewal of the certificate | The period for which the certificate has beencancelled under Section 18, 18-A or 18-B of the Act | Designation of the authority who has cancelledthe certificate | Reasons for cancellation of the certificate | Number of the certificate | Remarks |
| (10) | (11) | (12) | (13) | (14) | (15) | (16) | (17) |