Section 4 in The Rajasthan Money-Lenders Act, 1963
4. Register of money-lenders.
- Every Assistant Registrar shall maintain for the area of his jurisdiction a register of money- lenders in such form as may be prescribed:Provided that any register maintained in any area immediately before the commencement of this Act under the provisions of the enactments repealed by section 49 shall, in so far as it is not inconsistent with this Act or the rules made thereunder, be deemed to have been maintained under this Act.
