Section 4(1) in Tamil Nadu Money-Lenders Act, 1957
(1)Every application for a money-lenders licence shall be in writing and shall be made to the licensing authority prescribed under this Act:Provided that a person under the age of eighteen years shall be eligible to apply for a licence only through a guardian:Provided further that if any person acting as a guardian on behalf of a minor applies for, and obtains a licence under this Act, such guardian shall be subject to all the provisions of this Act as if the licence has been granted to himself.
