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

State of Kerala - Subsection

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

(a)Any person claiming to be the owner of a pledge but not having the pawn-ticket, or any person claiming to be entitled to hold a pawn-ticket, but alleging that the same has been lost, mislaid, destroyed or stolen or fraudulently obtained from him, may apply to the pawn-broker for a printed form of declaration (which shall be in the prescribed form), which the pawnbroker shall deliver to him: