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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 14(3) in Arunachal Pradesh Money Lending (Regulation) Act, 2018

(3)If in opinion of the District Registrar an application made under sub-section (1) is frivolous or vexatious, he may, out of the deposit made under subsection (1), direct to be paid to the money-lender such amount as he deems fit as compensation.