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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(1)(b) in The Bengal Money-Lenders Act, 1940

(b)may declare such money-lender or any person responsible for the management of his money-lending business or both disqualified for holding a licence for such period as the Court may think fit and shall cancel and impound the licence held by the money-lender: