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 4(3)] [Section 4] [Entire Act] State of Kerala - Subsection Section 4(3)(b) in The Kerala Money-Lenders Act, 1958 (b)that the applicant has made willful default in complying with or knowingly acted in contravention of any requirement of this Act; or