Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4A] [Entire Act] State of Odisha - Subsection Section 4A(1) in The Orissa Money-lenders' Act, 1939 (1)Every Sub-Registrar shall maintain a register of money-lenders in such form and containing such particulars as may be prescribed.
