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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972

(2)Where a person has more than one shop or place of business of money-lending, whether in the same place, town or village, he shall obtain a separate money-lender's licence in respect of each such shop or place of business.