Section 5(1)(b) in Maharashtra Money-Lending (Regulation) Act, 2014

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(b)if the application is by or on behalf of,-

(i)an individual, the true name and address of such individual;

(ii)an undivided Hindu family, the true names and addresses of the manager and the adult coparceners of such family ;

(iii)a company, the true names and addresses of the directors, managers or principal officer managing it ;

(iv)an unincorporated body of individuals, the true names and addresses of such individuals ;

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