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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(2) in The Punjab Registration of Money Lenders Rules, 1939

(2)[ If the applicant does not deposit the fee within the prescribed period his application shall be consigned to the General Record Room and he shall submit a fresh application for the grant of a licence.] [Added by Punjab Government Notification No. 6163-J-41/54523, dated 21.10.1941.]