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 18D] [Entire Act] State of Kerala - Subsection Section 18D(1A) in The Kerala Money-Lenders Act, 1958 (1A)The excess amount forfeited under sub-section (1) shall be refunded to the debtor in such manner may be prescribed.
