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[Cites 0, Cited by 1] [Section 4(2)] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(2)(iii) in The Kerala Money-Lenders Act, 1958

(iii)that deposits shall be accepted only in accordance with the provisions of the Reserve Bank of India Act, 1934 (Central Act 2 of 1934), and at such rates of interest not exceeding the rates fixed by the Reserve bank of India under the Non-banking Financial Companies (Reserve Bank) Directions, 1977.