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

State of Kerala - Subsection

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

(d)on requisition in writing made by the pawner, furnish to the pawner or, if he so requires, to any person mentioned by him in that behalf in his requisition, a statement of account signed by himself or his agent, showing the particulars referred to in clause (a) and also the amount which remains outstanding on account of the principal and of interest, and charge such sum as the Government may, prescribe as fee therefor; and