Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20A] [Entire Act] State of Kerala - Subsection Section 20A(1A) in The Kerala Money-Lenders Act, 1958 (1A)Every application for revision under sub-section (1) shall be in the prescribed form and shall be accompanied by a fee of ["seven hundred rupees"] which shall, in no case, be refunded.
