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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Gujarat - Subsection

Section 39(2)(b) in The Bombay Money Lenders Act, 1946

(b)[ the form of the application for a licence, the further particulars to be included therein and the manner of payment of licence fee under section 6;] [This clause was substituted for the original by Bombay 58 of 1948, section 11 (i).]