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State of Arunachal Pradesh - Section

Section 4 in Arunachal Pradesh Money Lending (Regulation) Act, 2018

4. Money-lender not to carry on business of money-lending except for area under licence and except in accordance with terms and conditions of licence.

- No money-lender shall carry on the business of money-lending except in the area for which he has been granted a licence and except in accordance with the terms and conditions of such licence.