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

State of Kerala - Subsection

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

(a)regularly record and maintain or cause to be recorded and maintained in a pledge book in the prescribed form, an account showing for each pawner separately?
(i)the date of the loan, the amount of the principal of the loan and the rate of interest charged on the loan per cent per annum, per rupee per mensem and per rupee per annum;
(ii)the amount of every payment received by the pawnbroker in respect of the loan, and the date of such payment;
(iii)a full and detailed description of the article or of each of the articles taken in pawn;
(iv)the time agreed upon for the redemption of the pawn; and
(v)the name and address of the pawner, and where the pawner is not the owner of the article or of any of the articles pawned, the name and address of the owner thereof;