The Mizoram Money Lenders and Accredited Loan Providers (Regulation) (First Amendment) Act, 2011

The Mizoram GazetteEXTRA ORDINARY
VOL - XL    Aizawl,    Wednesday     20.7.2011      Asadha     29,   S.E.   1933,   Issue  No. 304
Published by Authority
RNI No. 27009/1973                    Postal Regn. No. NE-313(MZ) 2006-2008 Rs. 1/- per page
NOTIFICA TION
No.H.12018/213/2010-LJD, the 18 th  July, 2011.   The following Act of the Mizoram Legislative
Assembly which received the assent of the Governor of Mizoram is hereby published for general information.
The Mizoram Money Lenders and Accredited Loan Providers (Regulation) (First Amendment)
Act, 2011 (Act No. 12 of 2011.
{Received the assent of the Governor of Mizoram on the 13th July, 2011}
AN
ACT
to amend the Mizoram Money Lenders and Accredited Loan Providers (Regulation) Act, 2010
(Act No. 12 of 2010) (hereinafter referred to as the Principal Act).
It is enacted by the Legislative Assembly of Mizoram in the sixty second year of the Republic of
India as follows :-
: (1) This Act may be called the Mizoram Money Lenders and Ac-
credited Loan Providers (Regulation) (First Amendment) Act, 2011.
(2) It shall come into force from the date of publication in the Mizoram
Gazette.
: Sub-section  (4) of section 1 of the Principal Act shall be substi-
tuted by the following, namely-
“(4) Nothing contained in this Act shall apply to the Reserve Bank
or any bank”.
Sub-section (1) of section 2 of the Principal Act shall be substi-
tuted by the following, namely-
2. Amendment of
Section 1
1. Short title and
commencement
“(1) “Accredited Loan Provider” means a person or a
firm who or which has contractual arrangement with
an institutional creditor for receiving finance from such
institutional creditor for the purpose of lending to the
borrowers in his or its own name, and it includes any
Non-Banking Financial Companies/Micro Finance
Companies registered under the Reserve Bank of
India”.
Sd/-Secretary,
Law & Judicial Department,
Govt. of Mizoram.
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/650
3. Amendment of Section 2.
Ex-304/2011 2

‹ Prev All Mizoram acts Next ›