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 0] [Section 16B] [Entire Act] State of Kerala - Subsection Section 16B(3) in The Kerala Money-Lenders Act, 1958 (3)The appellate authority may, after giving the appellant an opportunity of being heard, pass such orders on the appeal as it may deem fit.
