Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18F] [Entire Act] State of Kerala - Subsection Section 18F(1) in The Kerala Money-Lenders Act, 1958 (1)The amount of penalty demanded under this Act shall be paid in such manner and within such time as may be specified in the notice of demand;
