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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(1) in Gujarat Money-Lenders Act, 2011

(1)A Money-Lender whose registration has been suspended or cancelled in accordance with the provisions of this Act or any corresponding law' in force in any other State shall, during the period of such suspension or cancellation, as the case may be, disqualified from holding any registration in the State of Gujarat and shall forthwith cease to carry on business of money-lending in the State of Gujarat.