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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(1) in The Punjab Registration of Money-lender's Act, 1938

(1)The Collector may take proceedings suo motu or on the application of any person interested for the cancellation of a money-lender's licence:Provided that no licence shall be cancelled without giving the money-lender a notice in such form as may be prescribed.