Section 8 in The Himachal Pradesh, Registration of Money-Lenders' Act, 1976
8. Effect of cancellation of licence.
- The name of a money-lender whose licence has been cancelled under section 6, shall be struck off the register maintained at the Office of the Collector for the registration of money-lenders:Provided that a licence shall not be deemed to be cancelled nor the name of the money-lender deemed to be struck off the register during the period an appeal, or an application for review, or an application under section 10, is pending.
