Section 2 in The Punjab Registration of Money Lenders Rules, 1939
2. Registration of Money-lenders.
- [Section 4]. - Application for registration under section 4 of the Act shall be made, in the annexed form A, to the Collector of the district where the applicant has his residence, or, if he has no residence in Punjab, where he has his principal place of business in the [State] [Substituted by Adaptation of Laws Order, 1960, for 'Province'.].
