Section 14(1)(c) in The Kerala Money-Lenders Act, 1958

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State of Kerala - Subsection

Section 14(1)(c) in The Kerala Money-Lenders Act, 1958

(c)if the licensee is convicted for an offence under section 9 or section 11 or section 13 or

(cc)if the licensee carries on business without furnishing the security or additional security as provided in this Act; or.