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

State of Rajasthan - Subsection

Section 6(4) in The Rajasthan Money-Lenders Act, 1963

(4)[The application shall be accompanied by a security amount of one thousand rupees and also] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.] by a licence fee at the following rates: -
(a) if the place at which the business ofmoney-lending is to be carried on is not more than one. Rs. 15/-
(b) if the business of money lending is to becarried on at more than one place within the limits of the areaof the Registrar... Rs. 15/-for the licence for the principal place of business, andRs.6/- for the licence for each of the other places in the area.
Explanation. - For the purposes of this section, "place" means, in relation to the business of money-lending, the shop or address or place at which the money-lender carries on his business of money-lending.