Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32B] [Entire Act] Bombay Presidency - Subsection Section 32B(c) in The Bombay Money-Lenders Act, 1946 (c)enters into any agreement in the course of business of money-lending without a valid licence, or under a licence obtained in the name which is not his true name,
