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State of Gujarat - Section

Section 35B in The Bombay Money Lenders Act, 1946

35B. [ Cognizance of certain offences. [Section 35B and 35C were inserted by Bombay 50 of 1959, section 4 (p).]

- No Court shall take cognizance of any offence punishable under section 34 for contravening the provisions of section 18 or section 19, except with the previous sanction of the Registrar.