Section 20(5) in The Bengal Money-Lenders Act, 1940
(5)The substance of any order passed under sub-section (1), sub-section (3) or sub-section (4) shall be sent forthwith in the prescribed form by the Court passing the order to the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Registrar and also together with the cancelled licence to the Sub-Registrar who maintains the register in which the licence affected has been entered for entry in the said register and for such circulation of the substance of the said order to other Registrars as may be prescribed.
