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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(5) in The Bombay Money-Lenders Act, 1946

(5)The fee payable under this section shall be paid in the manner prescribed and shall not be refunded, notwithstanding the fact that [* * *] [The words 'the grant of licence is refused or' were deleted by Maharashtra 7 of 1992, Section 3(c).] the application is withdrawn.]