Section 6(3)(a) in The Rajasthan Money-Lenders Act, 1963

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State of Rajasthan - Subsection

Section 6(3)(a) in The Rajasthan Money-Lenders Act, 1963

(a)

(i)if the application is made by an individual, by the individual:

(ii)if the application is made on behalf of an undivided Hindu family, by the manager of such family;

(iii)if the application is made by a company or un-incorporated body, by the managing director or any other person having control of its principal place of business in India or of its place of business in the area in which it intends to carry on the business; or

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State of Rajasthan - Subsection

Section 6(3)(a) in The Rajasthan Money-Lenders Act, 1963