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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(3) in The Punjab Registration of Money-lender's Act, 1938

(3)The Commissioner may, in dismissing an appeal grant to the money- lender a certificate specifying the loans in respect of which a suit may be instituted by him or the decrees in respect of which an application for execution may be presented.