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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(7) in The Bengal Money-Lenders Act, 1940

(7)The provisions of sections 4, 5 and 12 of the Indian Limitation Act, 1908, shall apply to all appeals and applications for revision made under this section, and for the purposes of the said sections a Registrar shall be deemed to be a Court.