15. Publication of order of cancellation [or suspension] [These words were added by section 3(i), by the Tamil Nadu Money-Lenders (Amendment) Act, 1982 (Tamil Nadu Act 51 of 1982).].
- Every order of cancellation [or suspension] [These words were added by section 3(i), by the Tamil Nadu Money-Lenders (Amendment) Act, 1982 (Tamil Nadu Act 51 of 1982).] of a licence under this Act shall be notified in the District Gazette and also on the notice-board of the office of the licensing authority.
