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[Cites 0, Cited by 0] [Section 18B(3)] [Section 18B] [Entire Act]

State of Kerala - Subsection

Section 18B(3)(a) in The Kerala Money-Lenders Act, 1958

(a)if any article answering the description of any of the properties set forth in any such list is offered to him in pawn, for sale, or otherwise, to proceed in accordance with the provisions of sub- section (2) ; and