Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 9B in The Bombay Money Lenders Act, 1946

9B. [ Issue of duplicate licence. [Sections 9B and 9C were inserted by Gujarat 44 of 1963, section 6.]

- When a licence granted to a money-lender is lost, destroyed, torn or otherwise defaced, the money-lender may be granted a duplicate licence on payment of such fees as may be prescribed.