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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2)(d) in Bihar Money-Lenders Act, 1974

(d)whether any certificate of registration previously granted to him under the Act has been cancelled; and
(dd)[ In case of a company, it has obtained a Registration Certificate under Section 45-1 A(1) of Reserve Bank of India Act, 1934 and its photo copy have been attached with the application] [Inserted by. (Act 5 of 2007).].