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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(4) in Bihar Money-Lenders Act, 1974

(4)The State Government may by rules prescribed for different classes of money lenders and for different areas a registration fee not exceeding twenty five rupees to be paid by an applicant for registration:Provided that the Government may by notification exempt any person or class of persons from the payment of the registration fee either generally or in any specified area.