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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 12(2) in Arunachal Pradesh Money Lending (Regulation) Act, 2018

(2)An application for renewal of a licence shall not be allowed unless the inspection fee under sub-section (1) is paid.Explanation. - For the purposes of this section, "maximum capital" means the highest total amount of the capital sum which may remain invested in the money lending business on any day during the period of licence.