Section 18A(1) in Tamil Nadu Money-Lenders Act, 1957
(1)Notwithstanding anything contained in sections 3 and 4, no person who is not a citizen of India shall, on and from the date of publication of the Tamil Nadu Money-Lenders (Amendment) Act, 1979 (Tamil Nadu Act 41 of 1979) in the Tamil Nadu Government Gazette, (hereinafter in this section referred to as the said date), carry on the business of money-lending.]
