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

State of Kerala - Subsection

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

(1)A pledge may be disposed of by the pawnbroker, after the expiry of one year and the days of grace provided in subsection (1) of section 9E by sale by auction and not otherwise, and the sale shall be conducted in accordance with such rules as may be prescribed.