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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

Bombay Presidency - Subsection

Section 8(1)(a) in The Bombay Money-Lenders Act, 1946

(a)that the applicant, or any person responsible or proposed to be responsible for the management of his business as a money-lender is disqualified from holding a licence;