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[Cites 0, Cited by 0] [Section 9F(4)] [Section 9F] [Entire Act]

State of Kerala - Subsection

Section 9F(4)(b) in The Kerala Money-Lenders Act, 1958

(b)If on such demand it appears that the sale of the pledge has resulted in a surplus but that within twelve months before or after such sale, the sale of another pledge or pledges of the same person has resulted in a deficit, the pawnbroker may set off the deficit, against the surplus and shall be liable to pay only the balance, if any, after such set off.