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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(2)(a) in The Himachal Pradesh, Registration of Money-Lenders' Act, 1976

(a)the place where a money-lender shall apply for registration for obtaining a licence, the district or districts in which a money-lender who operates in more than one district shall be required to register, and the area in which a licence shall be valid;