Section 6(4)(b) in The Bombay Money Lenders Act, 1946

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State of Gujarat - Subsection

Section 6(4)(b) in The Bombay Money Lenders Act, 1946

(b)If the business of money-lending is to be [Rs. 10.] [These letters and figures were substitute for the letters and figures 'Rs. 5' by Gujarat 44 of 1963, section 3 (i).] for the principal place of carried on at more than one place within the business and [Rs.4.] [These letters and figure were substituted for the letters and figure 'Rs. 2' by Gujarat 44 of 1963, section 3 (ii).] for the licence limits of the area of the Registrar. for each of the other places in the area:

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State of Gujarat - Subsection

Section 6(4)(b) in The Bombay Money Lenders Act, 1946