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State of Rajasthan - Section

Section 19 in The Rajasthan Money-Lenders Act, 1963

19. Persons debarred from doing business during period of suspension or cancellation of licence.

- A person whose licence has been suspended or cancelled in accordance with the provisions of this Act shall, during the period of suspension or cancellation, as the case may be, be disqualified from holding any licence in the State.