Section 11A(3) in The Kerala Money-Lenders Act, 1958
(3)The additional security referred to in this section shall be furnished in any of the following forms:-(a)by deposit in the Government Treasury; or(b)by deposit with such authority, of Government securities including National Savings Certificates; or(c)by deposit in Post Offices Savings Bank or Scheduled Bank or a Co-operative Bank and pledging of the pass book thereof, with such authority; or(d)by guarantee from a bank approved in this behalf by such authority agreeing to pay to the State Government on demand, the amount, of such additional security; or(e)by surety bonds from sureties acceptable to such authority, for the amount of such additional security.
