Section 39(2)(c) in The Bombay Money Lenders Act, 1946

[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Gujarat - Subsection

Section 39(2)(c) in The Bombay Money Lenders Act, 1946

(c)the form and conditions of the licence, the manner of payment of licence fee and the procedure for a summary inquiry under section 7;

(ca)[ the fees for the issue of a duplicate licence under section 9B; [Clauses (ca) and (cb) were inserted by Gujarat 44 of 1963, section 8(1) (i).]

(cb)the fees for the grant of copies of documents under section 9C].