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[Cites 0, Cited by 6] [Entire Act]

State of West Bengal - Section

Section 11 in The Bengal Money-Lenders Act, 1940

11. Application for licences. -

An application for the grant of a licence shall be made in the prescribed form and manner to the Sub-Registrar within the local limits of whose jurisdiction the money-lender has a place of money-lending business and shall contain such particulars as may be prescribed.