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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(2)(a) in The Goa Money-Lenders Act, 2001

(a)suits in respect of loans advanced by a money-lender before the date on which this Act comes into force; provided such money-lender has, within 15 days of the date of coming into force of this Act, registered himself;