Section 7(3) in The U.P. Regulation Of Money-Lending Act, 1976
(3)The Registrar shall after satisfying himself that the application is in conformity with the requirement of sub-section (2) and that the applicant is not a person against whom an order under Section 16 or sub-section (2) of Section 22 is for the time being in force, enter his name and other particulars in the register of money-lenders referred to in Section 6, and grant him a certificate of registration [in the prescribed form within 60 days from the date of receipt of the application] [Substituted by Section 3 of U.P. Act No. 27 of 2006.]
