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

State of Kerala - Subsection

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

(e)submit to the Inspector concerned such returns relating to the deposits accepted and the loans advanced by him, in such form and at such times, as may be prescribed.