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THE CHHATTISGARH MONEY LENDING (AMENDMENT) ACT, 2005
THE CHHATTISGARH MONEY LENDING (AMENDMENT) ACT, 2005
[Act No. 7 of 2006]
[ 25th January, 2006]
PREAMBLE
An Act to amend the Chhattisgarh Money Lenders Act, 1934.
Be it enacted by the Chhattisgarh Legislature in the Fifty-sixth Year of the Republic of India as follows:--
Section 1 - Short title, extent and commencement
(1) This Act may be called the Chhattisgarh Money Lenders (Amendment) Act, 2005.
(2) It shall come into force from the date of its publication in the Official Gazette.
Section 2 - Amendment of Section 11-C
(1) In sub-section (1) of Section 11-C of the Principal Act,--
For the figure and word "50 Rupees" the figure and word " 1000 Rupees" shall be substituted.
(2) In sub-section (2) of Section 11 -C of the Principal Act,--
For the words "one year or two" the word "five" shall be substituted. [Published in Chhattisgarh Rajpatra (Asadharan) dated 25-1-2006 Page 60(1)].
