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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

State of Tamilnadu - Subsection

Section 18A(5) in Tamil Nadu Money-Lenders Act, 1957

(5)Any Court trying an offence under this section shall, unless it is proved to the contrary, presume that the accused is not a citizen of India and that he was carrying on the business of money-lending in contravention of the provisions of this section.