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 1] [Section 11] [Entire Act] State of Kerala - Subsection Section 11(2) in The Kerala Money-Lenders Act, 1958 (2)If a money-lender is convicted of an offence under sub-section (1) the Court convincing him may cancel his licence as a money-lender.
