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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Kerala - Subsection

Section 1(3) in The Kerala Money-Lenders Act, 1958

(3)It shall come into force in any area on such date as the Government may specify by notification, the date being not earlier than one month from the date of the notification and the Government may cancel or modify such notification.