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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

State of Kerala - Subsection

Section 11A(6) in The Kerala Money-Lenders Act, 1958

(6)Any money-lender from whom additional security is demanded under this section and who carries on business without furnishing such security within thirty days of such demand, shall be punishable with imprisonment which may extend to six months or with fine which may extend to two thousand rupees or with both".