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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(1)(b) in The Bengal Money-Lenders Act, 1940

(b)that the applicant or any person responsible or proposed to be responsible for the management of the applicantÂ’s money-lending business is under this Act disqualified for holding a licence.