Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Gujarat - Section Section 15 in The Bombay Money Lenders Act, 1946 15. No compensation for suspension or cancellation of licence. - Where any licence is suspended or cancelled under this Act, no person shall be entitled to any compensation or the refund of any licence fee.
