Section 8 in The Punjab Registration of Money Lenders Act, 1938
8. Effect of cancellation of licence.
- The name of a money-lender whose licence has been cancelled under Section 6, shall be struck off the register maintained at the office of the Collector for the registration of money-lenders.Provided that a licence shall not be deemed to be cancelled nor the name of the money-lender deemed to be struck off the register during the period an appeal or an application for review or an application under Section 11 is pending.
