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 3] [Section 18A] [Entire Act] State of Kerala - Subsection Section 18A(5) in The Kerala Money-Lenders Act, 1958 (5)suffers any pledge while in pawn with him to be redeemed with a view to his purchasing it; or
