Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18E] [Entire Act] State of Kerala - Subsection Section 18E(a) in The Kerala Money-Lenders Act, 1958 (a)a sum of money equal to the maximum amount prescribed a fine under this Act, if the offence is committed for the first time; and
