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State of Arunachal Pradesh - Section

Section 39 in Arunachal Pradesh Money Lending (Regulation) Act, 2018

39. Penalty for doing money lending without valid licence.

- Whoever carries on the business of money-lending without obtaining a valid licence, shall, on conviction, be punished with imprisonment of either description for a term which may extend to five years or with fine which may extend to five lakh rupees or with both.