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[Cites 0, Cited by 0] [Section 9C(1)] [Section 9C] [Entire Act]

State of Kerala - Subsection

Section 9C(1)(b) in The Kerala Money-Lenders Act, 1958

(b)If the applicant delivers back to the pawnbroker the declaration duly made before the Magistrate or Judge by the applicant and by a person identifying him, the applicant shall have, as between himself and the pawnbroker, all the rights and remedies as if he had produced the pawn-ticket: