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[Cites 0, Cited by 0] [Section 18C(1)] [Section 18C] [Entire Act]

State of Kerala - Subsection

Section 18C(1)(e) in The Kerala Money-Lenders Act, 1958

(e)has acted in contravention of any of the provisions of this Act or the rules made thereunder, for the contravention of which, no express provision for payment of penalty or for punishment is made by this Act: