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[Cites 0, Cited by 1] [Section 9(1)] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(1)(b) in The Kerala Prohibition of Charging Exorbitant Interest Act, 2012

(b)whoever harasses any debtor mentally or physically or abets such harassment for recovery of any loan, shall, on conviction, be punished with imprisonment for a term which may extend to one year and also with fine which may extend to ten thousand rupees.