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

State of Kerala - Subsection

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

(d)The pawnbroker is hereby further indemnified for delivering the pledge or otherwise acting in conformity with the declaration, unless he has had notice within the meaning of the Transfer of Property Act, 1882, that the declaration was fraudulent or was false in any material particular.