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[Cites 0, Cited by 0] [Section 16A] [Entire Act]

State of Kerala - Subsection

Section 16A(2) in The Kerala Money-Lenders Act, 1958

(2)Before forfeiting to the Government the whole or any portion of the security under sub-section (1), the licensing authority shall give the licensee a notice in writing stating the grounds on which it is proposed to take action and requiring him to show cause against it within such time as may be specified in the notice.