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[Cites 0, Cited by 0] [Section 9G] [Entire Act]

State of Kerala - Subsection

Section 9G(1) in The Kerala Money-Lenders Act, 1958

(1)Where a pledge is lost by theft or destroyed or damaged by or in consequence of fire, the pawnbroker shall nevertheless be liable on application made within the period during which the pledge would have been redeemable, to pay the value of the pledge, after deducting the amount of the principal and interest.