Section 3(1) in The Kerala Money-Lenders Act, 1958
(1)From the date on which the provisions of this Act are brought into force in any area, no person, firm or joint family .["or unincorporated association of individuals shall commence or"] carry on or continue business as a money-lender at any place in such area without a licence obtained under this Act or in contravention of the terms thereof:Provided that nothing in this section shall be deemed to prohibit a person who has applied for a licence to carry on or to continue business as a money-lender pending orders on his application.
