11D. [ Area in which business is to be carried on. [[Substituted by M.P. Act No. 13 of 2001 (w.e.f. 20-4-2001). Prior to substitution it read as under:
'11-D. District in which business is to be carried on.- The registration certificate granted under Section 11-B shall not entitle the holder thereof to carry on the business of money lending in any district other than the district or districts for which such certificate has been granted.']] - The registration certificate granted under Section 11-B shall not entitle the holder thereof to carry on the business of money lending in any area other than that area for which such certificate has been granted.]
