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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(1) in The Jammu and Kashmir Money Lenders and Accredited Loan Providers Act, 2010

(1)No money lender shall commence or carry on the business of providing loan at any place to which this Act applies within obtaining a registration under this Act.