Section 4(3)(c) in The Kerala Money-Lenders Act, 1958

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

(c)that the applicant has-

(i)knowingly participated in or connived at any fraud or dishonesty in the conduct of or in connection with the business of money-lending; or

(ii)been found guilty of an offence under Chapter XVII or Chapter XVIII of the Indian Penal Code (Central Act XLV of 1860); or

(iii)been found guilty of an offence under section 11 or section 13 .[******************]

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