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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(7) in The Kerala Money-Lenders Act, 1958

(7)If orders refusing to renew a licence are not communicated to a money-lender by the licensing authority before the expiry of his current licence, the money-lender shall, not-withstanding such expiry, be deemed to have a valid licence till orders are received by him on his application for renewal.