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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(6) in The Kerala Money-Lenders Act, 1958

(6)A licence granted under sub-section (2) may be renewed from year to year and the provisions of sub-sections (1) to (5) shall apply in relation to the renewal of a licence as they apply in relation to the grant of a licence.