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Union of India - Section

Section 28 in Gold (Control) Act, 1968

28. Moneylending business not to be carried on in licensed premises.

- No licensed dealer shall, unless authorised by the Administrator so to do,-
(a)carry on business as a moneylender or banker on the security of any article, ornament, or both,
(b)permit any other person to carry on moneylending, banking or any other business in the same premises in which he carries on business as such dealer.