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

NCT Delhi - Subsection

Section 7(1) in The Punjab Registration of Money Lenders 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.