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

State of Kerala - Subsection

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

(4A)The licensing authority may, if it is satisfied that an applicant could not apply for a licence under this Act, for reasons beyond his control within the period referred to in sub-section (1)of section 3, grant a licence with retrospective effect on realizing a penalty not exceeding the prescribed licence fee.