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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(3) in The Punjab Registration of Money Lenders Rules, 1939

(3)[ If the applicant does not deposit the fee within the prescribed period his application shall be consigned to the General Record Room, and he shall submit a fresh application for registration] [Inserted by Punjab Government Notification No. 3084-J-39/20680, dated 21.10.1941.].