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Bombay Presidency - Section

Section 9 in The Bombay Money-Lenders Act, 1946

9. Term of licence.

- A licence shall be valid from the date on which it is granted to the 31st day of July following:[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.] [This proviso was added by Bombay 50 of 1959, Section 4(g).]