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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(3) in Bihar Money Lenders Rules, 1977

(3)A copy of the order duly signed and sealed shall be sent by registered post with acknowledgement due to the Anchal Adhikari, who granted the certificate with a period of three days from the date of the order and thereupon the Anchal Adhikari shall make endorsement of cancellation in the Register of Money-lenders and inform the money-lender about such cancellation by registered post with acknowledgement due.