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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(2)(d) in The Rajasthan Money-Lenders Act, 1963

(d)the manner in which a duplicate licence may be obtained and the fee to be paid under sub-section (8) of section 6: