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[Cites 0, Cited by 0] [Section 9C(1)] [Section 9C] [Entire Act]

State of Kerala - Subsection

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

(ii)in all cases, unless the declaration is duly made and delivered back to the pawnbroker within such period after the delivery of the form to the applicant, as may be prescribed.