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

State of Odisha - Subsection

Section 5(2)(b) in The Orissa Money-lenders' Act, 1939

(b)Any such application, which is not accompanied by the prescribed registration fee or does not contain the particulars specified in Sub-section (1), shall be summarily rejected.