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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1) in Tamil Nadu Money-Lenders Act, 1957

(1)No person shall, on and after the date on which the provisions of this Act are brought into force in any area, carry on, or continue to carry on, business as a money-lender at any place in such area except under, and in accordance with, the terms of a licence.