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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

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

(b)that the applicant has made wilful default in complying with, or knowingly acted in contravention of, any requirement of this Act; or