Section 4(3)(c) in Tamil Nadu Money-Lenders Act, 1957

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State of Tamilnadu - Subsection

Section 4(3)(c) in Tamil Nadu Money-Lenders Act, 1957

(c)that the applicant has -

(i)knowingly participated in or connived at any fraud or dishonesty in the conduct of, or in connection with, the business of money-lending; or

(ii)been found guilty of an offence under Chapter XVII or Chapter XVIII of the Indian Penal Code (Central Act XLV of 1860); or

(iii)been found guilty of an offence [under section 10-A or section 11] [Substituted for the expression 'under section 11' by section 3 of the Tamil Nadu Money-Lenders (Amendment) Act, 1979 (Tamil Nadu Act 41 of 1979).] or section 13 on two or more occasions; or

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State of Tamilnadu - Subsection

Section 4(3)(c) in Tamil Nadu Money-Lenders Act, 1957