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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 5(2)(b) in Arunachal Pradesh Money Lending (Regulation) Act, 2018

(b)by an agent authorized in this behalf by .a power of attorney by the individual money-lender himself, or the family or the company or the unincorporated body, as the case may be.