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State of Goa - Section

Section 11 in The Goa Money-Lenders Act, 2001

11. Term of licence.

- A licence shall be valid from the date on which it is granted up to the 31st day of July following:Provided that when an application for renewal of a licence has been received by an Assistant Registrar within the prescribed period, the licence shall, until the application is finally disposed of, be deemed to be valid.