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Bombay Presidency - Section

Section 35B in The Bombay Money-Lenders Act, 1946

35B. [ Cognizance of certain offences. [Sections 35B were inserted by Bombay 50 of 1959, Section 4(b).]

- No Court shall take cognizance of any offence punishable under section 34 for contravening the provisions of section 18 or section 19, expect with the previous sanction of the Registrar.