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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Gujarat - Subsection

Section 39(2)(ee) in The Bombay Money Lenders Act, 1946

(ee)[ the rates at which and the manner in which fees may be recovered under section 19A;] [This clause was inserted by Bombay 58 of 1948, section 11 (i).]