Section 11C(2) in The Chhattisgarh Moneylenders Act, 1934
(2)A registration certificate may, at the request of the applicant therefor, be granted for a period of [five years] [Substituted 'one year or two' by C.G. Act No. 7 of 2006 (w.e.f. 25.1.2006).].
