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[Cites 0, Cited by 1] [Section 11A] [Entire Act]

State of Kerala - Subsection

Section 11A(5) in The Kerala Money-Lenders Act, 1958

(5)The additional security retained under sub-section (4) shall be utilized for the payment of the liabilities of the money-lender in connection with his business as money-lender, at the time of the winding up of the business or cancellation of the license, as the case may be.