Section 6(1)(b) in The Bombay Money Lenders Act, 1946

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State of Gujarat - Subsection

Section 6(1)(b) in The Bombay Money Lenders Act, 1946

(b)if the application is by or on behalf of-

(i)an individual, the name and address of such individual,

(ii)an undivided Hindu family, the names and addresses of the manager and the adult co-parceners of such family;

(iii)[a company] [These words substituted for the words 'a bank or Company' by Bombay 13 of 1951, section 3(1) (a).], the names and addresses of the directors, manager or principal officer managing it;

(iv)an unincorporated body of individuals, the names and addresses of such individuals;

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State of Gujarat - Subsection

Section 6(1)(b) in The Bombay Money Lenders Act, 1946