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[Cites 0, Cited by 0] [Section 10A(7)] [Section 10A] [Entire Act]

State of Kerala - Subsection

Section 10A(7)(a) in The Kerala Money-Lenders Act, 1958

(a)the power to break-open any box or receptacle, safes, vaults or the door of any premises in which any accounts, registers, records or pledges of the moneylender are kept or reasonably suspected to be kept;