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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(1)(e) in Gujarat Money-Lenders Act, 2011

(e)that the applicant has made an application for grant or renewal of registration, during the period for which his registration has been suspended or during the period for which he has been disqualified under this Act for holding registration;