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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(1)(a) in The Bombay Money-Lenders Act, 1946

(a)[the true name] [These words were substituted for the words 'the name' and for the words 'the name', respectively by Maharashtra 76 of 1975, Section 3(a)(ii).] in which such money-lender intends to carry on business and [the true name] [These words were substituted for the words 'the name' and for the words 'the name', respectively by Maharashtra 76 of 1975, Section 3(a)(ii).] of the person proposed to be responsible for the management of the business;