Section 18(b) in Procedure for Registration of Moneylenders
(b)Grant of copy of application for registration. - Under Section 76 to the Indian Evidence Act, reproduced on page 133 to the Central Provinces and Berar Registration Manual, 1941, there is no objection to the grant of copy of an application for registration as a moneylender. In such cases, the procedure for the grant of copies under Section 57 of the Registration Act shall be adopted.
