Section 12 in The Kerala Prohibition of Charging Exorbitant Interest Act, 2012
12. Application of the provisions of the Kerala Money-Lenders Act, 1958 (35 of 1958).
- Subject to the provisions of this Act, the provisions of the Kerala Money-Lenders Act, 1958 (35 of 1958), in so far as they arc applicable to money-lenders, shall mutatis mutandis apply to a person referred to in section 3 of this Act.Explanation. - Where an act of a person constitutes an offence under this Act and under the Kerala Money-Lenders Act, 1958 (35 of 1958), prosecution shall be launched under this Act.
