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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(2)(b) in Gujarat Money-Lenders Act, 2011

(b)the name in which the applicant intends to carry on the business of money-lending and the name of the person who shall be responsible for the management of the business;