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[Cites 0, Cited by 0] [Section 4(2B)] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(2B)(b) in The Kerala Money-Lenders Act, 1958

(b)the amount invested by the licensee including all deposits received by him during the previous year, if the maximum aggregate loan amount outstanding is not ascertainable from his accounts;.