Section 10 in The Rajasthan Money-Lenders Act, 1963
10. Term of licence.
- A licence shall be valid for a period of three years from the [date of its issue or upto 31st March of the year in which its terms is to expire, whichever is earlier] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.]:Provided that when an application for renewal of a licence has been received by an Assistant Registrar within the prescribed period, the licence shall, until the application is finally disposed of, be deemed to be valid.
