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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(2) in Bihar Money Lenders Rules, 1977

(2)If no cause is shown on or before the period specified in the notice or such other date as may be extended by the Collector, or if the cause shown is, in the opinion of the Collector, not satisfactory, he shall pass an order in writing cancelling the registration certificate for a period specified in the order not exceeding five years with effect from such date as may be specified in the order.