Section 10(1)(d) in Gujarat Money-Lenders Act, 2011

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State of Gujarat - Subsection

Section 10(1)(d) in Gujarat Money-Lenders Act, 2011

(d)that satisfactory evidence has been produced that the applicant or any person responsible for the management of his business of money-lending has-

(i)knowingly participated in or connived at any fraud or dishonesty in the conduct of or in connection with, the business of money-lending, or

(ii)been found guilty of an offence under Chapter XVII or section 465, 477 or 477-A of Chapter XVIII of the Indian Penal Code: