Section 47(2)(e) in Bihar Money-Lenders Act, 1974

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State of Bihar - Subsection

Section 47(2)(e) in Bihar Money-Lenders Act, 1974

(e)the period within which the Collector shall forward to the Anchal Adhikari a copy of his order cancelling a registration certificate under sub-section (1) of Section 33; and

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State of Bihar - Subsection

Section 47(2)(e) in Bihar Money-Lenders Act, 1974