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[Cites 0, Cited by 0] [Section 9E] [Entire Act]

State of Kerala - Subsection

Section 9E(1) in The Kerala Money-Lenders Act, 1958

(1)Every pledge shall be redeemable within one year from the day of pawning, exclusive of that day; and there shall be added to that year of redemption seven days of grace within which every pledge (if not redeemed within the period of redemption) shall continue to be redeemable.