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State of Arunachal Pradesh - Section

Section 21 in Arunachal Pradesh Money Lending (Regulation) Act, 2018

21. Persons debarred from doing money lending during period of suspension or cancellation of licence.

- A person whose licence has been suspended or cancelled in accordance with the provisions of this Act shall, during the period of suspension or cancellation, as the case may be, be disqualified for carrying on business of money-lending in the State.