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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(4) in The Punjab Registration of Money-lender's Act, 1938

(4)A money-lender without appealing against an order of the Collector under section 6, may within 30 days of the Collector's order cancelling his licence, apply to the commissioner for a certificate of the nature specified in sub-clause (3).