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[Cites 0, Cited by 0] [Section 13B] [Entire Act]

Bombay Presidency - Subsection

Section 13B(2) in The Bombay Money-Lenders Act, 1946

(2)Upon the property being delivered to him, the inspecting officer, if he is not the Registrar, shall entrust it to the Registrar and the Registrar (when he is also the inspecting officer) shall keep it in his custody for being disposed of as hereinafter provided.