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

State of Kerala - Subsection

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

(b)give to the debtor or his agent a receipt for every amount paid by him, duly signed and, if necessary, stamped at the time of such payment.