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[Cites 0, Cited by 0] [Section 9C] [Entire Act]

State of Kerala - Subsection

Section 9C(2) in The Kerala Money-Lenders Act, 1958

(2)Any person making a declaration under sub-section (1), either as an applicant, or as identifying an applicant, knowing the same to be false in any material particular, shall be punished with imprisonment for a term which may extend to six months or with fine which may extend to one hundred rupees or with both.