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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(2)(b) in The Bombay Money-Lenders Act, 1946

(b)by an agent authorised in this behalf by a power of attorney by the individual money-lender himself, or the family, or the [ [*] [These words were substituted for the word 'bank' by Bombay 58 of 1948, Section 3(ii)(b).] company] or the unincorporated body, as the case may be.