Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 3 in Tamil Nadu Money-Lenders Rules, 1959 3. Application for licence. - Every application for a money-lenders licence shall be made to the Tahsildar of the Taluk or Independent Deputy Tahsildar, as the case may be, having jurisdiction over the place of business of the money-lender. Such application shall be in Form-A.
