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State of Bihar - Section

Section 7 in Bihar Money Lenders Rules, 1977

7. Procedure to be followed by Anchal Adhikari for granting registration certificate to money-lenders under sub-section (5) of Section 5.

- On receipt of application in Form M.L. - 2 for grant of Certificate for carrying on money lending business, the Anchal Adhikari shall verify, or shall get verified, the correctness of the particulars furnished in the application by the applicant and shall thereafter grant a registration certificate in Form M.L. - 3.