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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Gujarat - Subsection

Section 9A(2) in The Bombay Money Lenders Act, 1946

(2)In default, of payment of an inspection fee leviable under sub-section (1), it shall be recoverable from the defaulter in the same manner as an arrear of land revenue.[* * * *] [Explanation to 9A was deleted by Gujarat 44 of 1963, section 5 (ii).]