Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Madhya Pradesh - Section

Section 5 in Procedure for Registration of Moneylenders

5.

If the information originally given is incomplete a service postcard shall be sent to the applicant, requesting him to furnish the required information. An entry to this effect shall be made by the sub-registrar in his Minute Book. On receipt of the required information, the certificate shall be prepared and, as soon as it is ready, shall be despatched to the address given by the applicant together with an account of the money received from the applicant.