Section 9(3) in The Rajasthan Money-Lenders Act, 1963
(3)An appeal shall lie from an [order of the Assistant Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.] cancelling a licence under sub-section (1) to the [Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.] and may be preferred within sixty days from the date on which the order is communicated to the licensee.
