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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(1)(b) in The Kerala Money-Lenders Act, 1958

(b)if any reason for which the licensing authority could have refused to grant the licence to the money-lender under sub-section (3) of section 4, is brought to the notice of that authority after the grant of the licence, or